(1.) Heard.
(2.) The Appellant has been convicted under Section 161 of the Indian Penal Code and Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act, 1994 and has been sentenced to undergo rigorous imprisonment for two years and a fine of 1,000/- in default three months rigorous imprisonment respectively by Special Judge, (Vigilance), Patna, in Special Case No. 14 of 1985 by a judgment dated 13.12.1994.
(3.) The prosecution case is that the Complainant was the Informant of Alauli P.S. Case No. 115 of 1985 and when he approached the Appellant for investigating the case properly since he was the A.S.I. of Alauli P.S., he demanded gratification for doing so. On one occasion, he took 200/- whereafter a trap team was constituted and in their presence the Appellant is said to have accepted 600/- as further gratification.