ARUN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Instant appeal has been preferred against the judgment of conviction and sentence passed by 7th Additional Judicial Commissionercum-Special Judge (Vigilance) and C.B.I., Ranchi in R.C. Case No.24/93 under Sec. 7 and 13(2) read with Sec. 13(1)(d) of P.C. Act.

(2.) The prosecution case, in brief, is that on 20/12/1993, the appellant who was working as an Assistant in the Income Tax office, Ranchi demanded illegal gratification of Rs.100.00 from the informant Binod Kumar for furnishing Income Tax Clearance Certificate. The informant complained about this to the S.P., C.B.I., Ranchi. The matter was verified and registered. After fulfilling necessary formalities regarding pre trap memorandum, the trap was laid and tainted currency notes was given to the appellant-accused, Arun Kumar, who accepted the same and he was apprehended by raiding party.

(3.) After investigation, charge sheet was submitted and the accused was put on trial and convicted and sentenced.