- (1.) Special leave granted. The appellant, who was working as an Extension Officer (Industries) with Thana Zilla Parishad, was convicted under S. 5(l)(d) read with S. 5(2) of the Prevention of Corruption Act and sentenced to undergo one year's R.I. and to pay a fine of Rs. 300/- in default of payment of which to further undergo three months' R.I. He was also found guilty under S. 161, I.P.C. and sentenced to undergo one year's R.I. and to pay a fine of Rs. 200/ - in default of payment of which to further undergo R.I. for two months. The appeal preferred by him was dismissed by the High Court. Hence the present appeal.
(2.) According to the prosecution, he being a public servant, demanded a bribe for doing a favour of recommending the application of the complainant. A trap was laid and the tainted money was recovered and he was found guilty. Notice was issued by this Court limited to the question of sentence. The offence is said to have been committed in the year 1984. The appellant has lost his job and for all these years, he has undergone the agony of criminal proceedings. He has also a large family to support. He is now in jail. For all these special reasons, while confirming the convictions, the sentence under each count is reduced to six month's R.I. The sentences of fine with default clauses are, however, confirmed. Subject to this modification of sentence, the appeal is disposed of. Order accordingly.;