Dalveer Bhandari, J. - (1.) This appeal has been filed by the State of Madhya Pradesh against the judgment of the High Court of Judicature of Madhya Pradesh, Jabalpur, Bench at Gwalior, dated 30.1.2003 passed in Criminal Appeal No.2 of 1999.
(2.) The brief facts of this appeal, which are necessary to dispose of this appeal, in a nutshell, are as follows.
(3.) The respondent Shambhu Dayal Nagar, who was posted at the Police Station, Malanpur on the post of Assistant Sub-Inspector was convicted under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.;