Abhay Manohar Sapre, J. - (1.) This appeal is filed against the final judgment and order dated 14.05.2009 passed by the High Court of Uttarakhand at Nainital in Criminal Appeal No. 258 of 2001 (Old No.1518/1991) whereby the High Court partly allowed the appeal filed by the appellant herein.
(2.) A few facts need mention to appreciate the short controversy involved in this appeal.
(3.) The appellant was working as "Kanoongo/Patwari" at Didihat, Uttarakhand. He was prosecuted for commission of the offences punishable under Section 5 (2) of the Prevention of Corruption Act, 1947 (hereinafter referred to as "the PC Act") read with Section 161 of the Indian Penal Code, 1860(hereinafter referred to as "IPC").;