RAM CHANDRA PRASAD Vs. STATE OF BIHAR
LAWS(SC)-1961-4-48
SUPREME COURT OF INDIA (FROM: PATNA)
Decided on
April 18,1961
RAM CHANDRA PRASAD
Appellant
VERSUS
STATE OF BIHAR
Respondents
Cited Judgements :-
MANSUKHLAL VALLABHDAS VS. MANGALABEN JERAMBHAI [LAWS(GJH)-1969-8-17] [REFERRED]DHORA VS. STATE OF KERALA [LAWS(KER)-1991-10-50] [REFERRED TO]
SELVI J JAYALALITHA VS. STATE [LAWS(MAD)-2000-1-23] [REFERRED]
KAILASH NATH HALDIYA VS. STATE OF RAJASTHAN [LAWS(RAJ)-1974-8-3] [REFERRED TO]
Kishun Mandal VS. State of Bihar [LAWS(PAT)-1978-12-7] [REFERRED TO]
STATE VS. P C AGGARWAL [LAWS(P&H)-1997-5-75] [REFERRED TO]
SHRIKRISHNA VS. STATE OF M P [LAWS(MPH)-1974-4-6] [REFERRED TO]
SUSHANTA JANA VS. STATE OF WEST BENGAL [LAWS(CAL)-1993-10-7] [REFERRED TO]
M GOPALAKRISHNAN VS. INSPECTOR OF POLICE [LAWS(MAD)-2009-8-281] [REFERRED TO]
BHUTESHWAR VS. INDRU [LAWS(HPH)-2014-4-9] [REFERRED TO]
JAGJIT SINGH VS. STATE OF PUNJAB AND ORS. [LAWS(P&H)-1978-5-26] [REFERRED TO]
MD NAYEEM VS. STATE OF JHARKHAND [LAWS(JHAR)-2020-10-12] [REFERRED TO]
KARAN VS. STATE NCT OF DELHI [LAWS(DLH)-2020-11-125] [REFERRED TO]
JUDGEMENT
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(1.)This appeal, by special leave, is against the order of the Patna High Court dismissing the appellant's appeal against his conviction for offences under S. 161, I. P. C., and S. 5(2) of the Prevention of Corruption Act, 1947 (Act II of 1947), hereinafter called the Act.
(2.)The appellant was the Construction Engineer at Sindhri. R. B. Basu was a contractor living in Calcutta and carrying on the business of the company named and styled the Hindustan Engineering and Construction Company. The prosecution alleged, and the Courts below have found, that the appellant accepted the sum of Rs. 10,000 as illegal gratification from Basu at the Kelner's Restaurant at Dhanbad Railway Station on July 18, 1951.
(3.)The Courts disbelieved the appellant's defence that he had taken the envelope containing this amount not knowing that it contained this amount, but knowing that it contained papers relating to Basu's contracts.
(2.)The appellant was the Construction Engineer at Sindhri. R. B. Basu was a contractor living in Calcutta and carrying on the business of the company named and styled the Hindustan Engineering and Construction Company. The prosecution alleged, and the Courts below have found, that the appellant accepted the sum of Rs. 10,000 as illegal gratification from Basu at the Kelner's Restaurant at Dhanbad Railway Station on July 18, 1951.
(3.)The Courts disbelieved the appellant's defence that he had taken the envelope containing this amount not knowing that it contained this amount, but knowing that it contained papers relating to Basu's contracts.
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