AIR 2016 SC 298 ::2016 CRI. L. J. 1079 ::AIR 2016 SC (Criminal) 291 ::2016 (2) ADR 98 ::(2016) 1 CriLR(Raj) 1 ::(2016) 2 BomCR(Cri) 756 ::(2016) 226 DLT 292 ::(2016) 1 DLT(CRL) 662 ::(2016) 1 CurCriR 121 ::2016 CriLR(SC&MP) 1 ::2016 (1) SCC (Cri) 725 ::2016 (3) SCC 108 ::(2016) 1 RecCriR 806 ::(2016) 1 Scale 143 ::2016 CriLR(SC MAH GUJ) 1 ::(2016) 1 ALD(CRL) 434 ::2017 CalCriLR 3 433 ::(2016) 5 Mh LJ (Cri) 578 ::(2016) 63 OCR 630 ::(2016) 2 Raj LW 1173 ::(2016) 1 Crimes 29 ::(2016) 158 AllIndCas 208 (SC)

Supreme Court Of India

(From : Delhi)

Hon'ble Judge(s): T. S. Thakur, V. Gopala Gowda , JJ

Prevention of Corruption Act (49 of 1988) , S.7, S.13(1)(d)— Evidence Act (1 of 1872) , S.145— Criminal P.C. (2 of 1974) , S.162— Bribe - Demand and acceptance of - Is sine qua non for constituting offence under Ss. 7 and 13 (1)(d) - Accused police constable alleged to have demanded bribe for releasing brother of complainant on bail - Complainant turning hostile on point of demand and acceptance of bribe by accused police constable - Panch witness did not hear conversation between accused and complainant at time when complainant had approached him to give bribe money - Investigating officer's evidence silent as to contents of statement of complainant recorded under S. 161, Cr. P. C.- Contradictory statements made by @page-CriLJ1080complainant regarding demand in cross-examination not proved by examining Investigating officer - Factum of demand not proved - Conviction set aside.Appeal No. 634 of 2008, D/- 7-11-2014 (Delhi), Reversed. (Para 28 29 30 36 37) .....