DEEPAK MAHESHWARI, J. - (1.) This appeal has been preferred on behalf of accused Sharvan Lal to question the legality of the judgment dated 13.9.2007 passed by the learned Judge, Designated Court for Rajasthan, Ajmer, whereby the learned trial judge recorded conviction against the accused for the offence under Sections 7, 13(1)(d)(ii) r/w 13(2) of the Prevention of Corruption Act, 1988 ('the Act of 1988').
(2.) Heard learned counsel for the accused-appellant as also learned Public Prosecutor and perused the material available on record.
(3.) Briefly stated, the facts giving rise to the appeal are that complainant Bhagwan Singh lodged a complaint on 25.5.2000 in Anti Corruption Bureau, Ajmer alleging therein that accused Sharvan Lal Patwari handed over a notice to him on 24.5.2000 issued in Case No.87/2000 and demanded a sum of Rs. 25,000/- from him for getting bore well of Khasara No.1074 merged in Khasara No.1167. He threatened the complainant that otherwise electric connection of bore well would be disconnected. He also stated that the matter would be decided as per his wishes. After verifying the facts mentioned in the report, trap proceeding was conducted and accused was caught red handed on 25.5.2000 with tainted money of Rs. 3,500/-. After due investigation, charge-sheet was filed for the offences aforesaid.;