AMICHANDRA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Mr. T.A. Khan, Senior Advocate assisted by Mr. Rajesh Joshi, Advocate for the appellant and Mr. M.A. Khan, Brief Holder for the State of Uttarakhand.

(2.) THIS appeal arises out of judgment and order dated 2.12.2004 passed by the Special Judge (Anti Corruption/Additional District Judge/Second Fast Track Court) in Special Trial No. 2 of 2001 (State Vs. Amichandra) for the offences punishable under Section 7/13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(3.) BE that as it may, according to the prosecution, the recovery of Rs. 1500/ -, which was the same tainted money and was numbered and noted at the time of pre trap proceedings in the police station, tallied with the ones received from the appellant. Consequently, charge was framed against the accused -appellant under Section 7 as well as 13(1)(c) which is punishable under Section 13(2) of the Prevention of Corruption Act, 1988.