V. K. VERMA Vs. CBI
LAWS(SC)-2014-2-24
SUPREME COURT OF INDIA
Decided on
February 14,2014
V. K. Verma
Appellant
VERSUS
CBI
Respondents
Referred Judgements :-
ASHOK KUMAR VS. STATE DELHI ADMINISTRATION [REFERRED TO]SHARVAN KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
AJAB VS. STATE OF MAHARASHTRA [REFERRED TO]
Cited Judgements :-
BONGARALA SUBHASH VS. STATE OF ANDHRA PRADESH [LAWS(TLNG)-2023-1-113] [REFERRED TO]GULMAHMAD ABDULLA DALL VS. STATE OF GUJARAT [LAWS(SC)-2014-4-156] [REFERRED TO]
SIDDELI ANJAIAH GOUD VS. STATE OF ANDHRA PRADESH [LAWS(TLNG)-2023-4-69] [REFERRED TO]
ASSOCIATION OF VICTIMS OF UPHAAR TRAGEDY VS. SUSHIL ANSAL [LAWS(SC)-2017-2-17] [REFERRED TO]
KANWAR SINGH VS. STATE [LAWS(DLH)-2014-4-293] [REFERRED TO]
SAT BHUSHAN JAIN VS. CBI [LAWS(DLH)-2015-2-612] [REFERRED TO]
BABANRAO SHANKAR GHOLAP VS. STATE OF MAHARASHTRA [LAWS(BOM)-2014-9-197] [REFERRED TO]
BALBIR SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2023-1-143] [REFERRED TO]
M.NARAYANA VS. STATE OF A.P. [LAWS(TLNG)-2022-7-116] [REFERRED TO]
MD. TAHSEEN VS. STATE OF TELANGANA [LAWS(TLNG)-2024-2-103] [REFERRED TO]
SATISH KUMAR GUPTA VS. STATE [LAWS(DLH)-2014-9-69] [REFERRED TO]
JITENDRA KUMAR RODE VS. UNION OF INDIA [LAWS(SC)-2023-4-107] [REFERRED TO]
RAJ KUMAR VS. STATE [LAWS(ALL)-2022-11-41] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)Appellant is the accused in C.C. No. 205 of 1994 on the file of the Special Judge, Delhi. He was tried for offences under Section 161 of the Indian Penal Code (45 of 1860) (hereinafter referred to as 'IPC') and Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act, 1947. The charge was that the appellant demanded and accepted bribe of Rs.265/- from a contractor by name Sanjeev Kumar Sawhney on 21.12.1984. According to the appellant, the said contractor had an axe to grind since the appellant did not budge to his demand for improper measurement of the work done by him and he was actually trapped at his instance. FIR was registered on 21.12.1984. The sessions court convicted him of the charges and sentenced him to undergo rigorous imprisonment for a period of one and a half years with a fine of Rs.5,000/- each under the charged Sections, as per Judgment dated 10.04.2003.
(3.)The High Court declined to interfere with the conviction and sentence and dismissed the appeal as per Judgment dated 22.07.2013 and, hence, the appeal.
(2.)Appellant is the accused in C.C. No. 205 of 1994 on the file of the Special Judge, Delhi. He was tried for offences under Section 161 of the Indian Penal Code (45 of 1860) (hereinafter referred to as 'IPC') and Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act, 1947. The charge was that the appellant demanded and accepted bribe of Rs.265/- from a contractor by name Sanjeev Kumar Sawhney on 21.12.1984. According to the appellant, the said contractor had an axe to grind since the appellant did not budge to his demand for improper measurement of the work done by him and he was actually trapped at his instance. FIR was registered on 21.12.1984. The sessions court convicted him of the charges and sentenced him to undergo rigorous imprisonment for a period of one and a half years with a fine of Rs.5,000/- each under the charged Sections, as per Judgment dated 10.04.2003.
(3.)The High Court declined to interfere with the conviction and sentence and dismissed the appeal as per Judgment dated 22.07.2013 and, hence, the appeal.
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