1993 CRI. L. J. 2425 ::1993 ALL. L. J. 758 ::1993 AllCriC 301 ::1993 AllCriR 113 ::1993 (2) CurCriR 1031

Allahabad High Court

Hon'ble Judge(s): S. Prasad , J

Prevention of Corruption Act (2 of 1947) , S.5— Penal Code (45 of 1860) , S.161— Trial for offence of accepting gratification - Accused Lekhpal entrusted with measuring chaks in consolidation proceedings - Charge framed against stating that he accepted amount as gratification other than illegal gratification - Necessary ingredients of offence not brought in charge - Charge is vague and defective - Conviction based on such charge is liable to be set aside. Criminal P.C. (2 of 1974) , S.228— AIR 1987 SC 2402 and 1989 A Cri R 126, Ref. to. (Para 14)