NEELAM KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed against the conviction of the appellant in case FIR No.37 dtd. 12/11/2001 under Sec. 7, 13 (1) (d) of the Prevention of Corruption Act, 1988 (for short 'the Act').

(2.) The sentence awarded to the appellant is as under :- i. Rigorous imprisonment for a period of two years and fine of Rs.500.00 for commission of offence punishable under Sec. 7 of the Act. Rigorous imprisonment for six months in default of payment of fine. ii. One year rigorous imprisonment for the commission of offence punishable under Sec. 13 (1) (d) of the Act.

(3.) The allegations against the appellant was that she had demanded a bribe of Rs.300.00 to process and get the pension sanctioned of sister-in-law of the complainant. Since the complainant did not want to pay the bribe he reported the matter to Vigilance Bureau, Jagadhari where after making necessary preparation a raid was conducted. As per the complainant he and shadow witness went to the office of the appellant and there the appellant accepted bribe and then raid was conducted and tainted money was recovered from her. Having been convicted, the present appeal has been filed.