AIR 2017 SUPREME COURT 3382 ::AIR 2017 SC (Criminal) 1121 ::(2017) 3 CriLR(Raj) 641 ::(2017) 3 DLT(CRL) 543 ::(2017) 3 CurCriR 234 ::2017 CriLR(SC&MP) 641 ::2017 (8) SCC 136 ::2017 (3) SCC (Cri) 607 ::(2017) 3 RecCriR 694 ::(2017) 7 Scale 702 ::2017 CriLR(SC MAH GUJ) 641 ::(2017) 2 ALD(CRL) 830 ::(2017) 4 AllCriLR 50 ::2017 CalCriLR 4 385 ::(2017) 4 Crimes 64 ::(2018) 1 Mh LJ (Cri) 1 ::(2017) 68 OCR 81 ::(2018) 1 Raj LW 442 ::(2018) 2 CalLT 72 ::(2017) 3 UC 1730 ::(2017) 124 Cut LT 1060 ::(2017) 180 AllIndCas 164 (SC)

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): Arun Mishra, Amitava Roy , JJ

Prevention of Corruption Act (49 of 1988) , S.7, S.13(2)— Illegal gratification - Demand and acceptance of - Proof - Bald allegations that accused, SHO accepted Rs. 3,000/- to favour complainant in investigation and further demanded Rs. 2,000/- on day of trap operation - Evidence regarding demand of illegal gratification inadequate - Date or time of first demand/payment not mentioned - Nor person in whose presence it was paid, was produced either in investigation or at trial - Evidence of complainant and shadow witness contradictory with regard to location of @page-SC3383transaction relating to demand of Rs. 2,000/- - Unusual that bribe amount placed casually in card board box on table instead of being kept with complainant - Guilt of accused not proved beyond reasonable doubt - Conviction of accused, set aside. (Para 25 26 27)