LAKDEV ASHOK Vs. STATE OF A.P.

JUDGEMENT

(1.) The appellant who worked as Mandal Revenue Inspector was convicted for the offence under Ss. 7 & 13(1)(d) r/w.Sec. 13(2) of the Prevention of Corruption Act, 1988 and sentenced to undergo one year Rigorous Imprisonment under both counts. Questioning the said conviction, present appeal was filed.

(2.) Heard Sri A.Viswanath, learned counsel for the appellant and Special Public Prosecutor for ACB appearing for the respondent-State.

(3.) PW.1 is the defacto complainant. According to him, he approached the appellant-Accused Officer on 2/2/2002 and requested to enter his name and his brothers names in the Pahanis, RoR register, on the basis of Civil Court's order. Appellant then allegedly demanded Rs.18,000.00 as bribe for making relevant entries into the RoR register and also for issuance of Pattedar Pass Books and Title Deeds. PW.1 again met the appellant on 6/2/2002 at his house and appellant insisted that an amount of Rs.10,000.00 had to be paid at his office on 8/2/2002 and the remaining amount after completion of the entries in the revenue records.