P.N.Goel, J. - (1.) PHERU, appellant has been convicted and sentenced under Section 451 and 165-A IPC to undergo RJ for 6 months and one year respectively. Sentences have been made to run concurrently.
(2.) THE appellant Pheru had filed a suit no. 120 of 1972 for cancellation of a sale deed. This suit was pending in the court of Sri K. N. Singh, III Additional Munsif, Ghaziabad, PW 1. Evidence had been concluded. Arguments were heard on 22-10-1973. THE record was with the Additional Munsif for writing out the judgment. On 24-10-73 at about 9-30 or 9-45 a. m., the appellant attempted to give illegal gratification to the Additional Munsif. With that end in view he reached his residential house with a basket containing some fruits and an envelope containing a sum of Rs. 50000 in currency notes. The appellant did not admit the allegations. The prosecution examined Sri K. N. Singh and his peon Kalu Ram, PWs 1 and 2. They deposed the facts stated above.
(3.) SRI K. N. Singh sent Kalu Ram with a report immediately to the police station Kotwali, Ghaziabad. Mohd. Haneef S. I. PW 6, immediately rushed to the residence of the Additional Munsif and took the basket in police custody along with currency notes of Rs. 500/-. The learned Special Judge, Meerut, has believed the evidence of the prosecution witnesses and convicted the appellant.;