Mahesh Chandra Sharma, J. - (1.) The State of Rajasthan has preferred this appeal under Section 378(1)(iii) Cr.P.C. against the judgment of acquittal dated 10.9.1986 passed by. learned Special Judge, ACD Cases, Jaipur (for short 'the learned trial Court') in Special Criminal Case No. 15/1983, whereby he acquitted the accused respondent for the offence under Section 161 I.P.C. and Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act, 1947 (for short the Act of 1947').
(2.) Brief facts of the case are as under : On 2.10.1983 Tara Singh submitted a report Principal Reserve Centre, Anti Corruption Department, Jaipur to this effect that Ajeet Singh purchased 12 Bigha land, the registry of which was made by the Tehsildar 4 months ago and for mutation he gave registry to the accused. The accused demanded Rs. 200/-. On this the Police caught the accused respondent red-handed. On the basis of this written report, the police registered a case for the offence under Section 161 I.P.C. and Section 5(1)(D)(2) of the Act of 1947.
(3.) The learned trial Court read over the charges to the accused respondent. The accused respondent did not plead guilty and claimed to be tried in the matter.;