SABEYAN SURIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Cr. Appeal (SJ) No.352 of 2025 has been filed on behalf of the appellant challenging the judgement of conviction dtd. 25/10/2024 and sentence dtd. 28/11/2024 passed by Sri Yogesh Kumar Singh, learned Special Judge, Anti-Corruption Bureau, Ranchi in Vigilance (Spl.) Case No.09 of 2017, by which the appellant has been convicted for the offence under Ss. 7 and 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988 and sentence to undergo R.I. for four (04) years and to pay the fine of Rs.5,000.00 and R.I. for five (05) years and to pay the fine of Rs.5,000.00 respectively. However, both the sentences have been directed to run concurrently.

(2.) I.A. No.11730 of 2025 is filed on behalf of the appellant for suspension of sentence and grant of bail.

(3.) The case of the prosecution, in short, is that one Kuru P.S. Case No.158 of 2016 dtd. 5/12/2016 related to vehicle accident case was pending against the informant's son namely, Md. Amir Subahani, in which the informant of the case namely, Abdul Rashid had submitted a release petition for Bajaj Discover Bike bearing no. JH08C-5553 before the Civil Court, wherein, the court below had called for report from the I.O. Sabeyan Surin and when the complainant met to him, then he demanded Rs.1,000.00 bribe. The complainant was not ready for that and so, he submitted written complaint to the S.P. Vigilance Bureau, Ranchi and who deputed to Police Inspector Kameshwar Jha, vide dtd. 16/2/2017 to verify and to submit the report related to the matter and he submitted the verification report vide dtd. 22/2/2017. Thereafter, a trap-team was constituted and the appellant namely Sabeyan Surin was caught red handed on 22/2/2017 with Rs.1,500.00 by the members of raiding party of ACB and on that basis, the case was registered, as Ranchi Vigilance P.S. Case No. 08/2017 dtd. 22/2/2017, u/s 7/13 (2) of the Prevention of Corruption Act, 1988 against sole accused Sebeyan Surin, A.S.I. of Kudu P.S.