AJIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and sentence passed by the learned Trial Court under Ss. 7 and 13(2) of the Prevention of Corruption Act 1947 (Hereinafter called PC Act).

(2.) As per the prosecution case, the complainant-Durga Singh Munda was appointed to the post of orderly in Government High School but his salary was not released after his joining. The appellant was posted as Assistant, in District Education Office, Saraikela and he demanded Rs.5000.00 as bribe for processing and getting his salary released. In this regard complaint was made to S.P., Vigilance Bureau, Ranchi on 19/4/2020 and after completing the procedural formalities, the trap team was arranged and raid was conducted in which the appellant accused was apprehended by the trap team with Rs.5000.00 which he received from the complainant.

(3.) The accused was put up on trial for offences under Ss. 7/13(2) r/w Sec. 13 (1) (d) of the PC Act and convicted.