P.D.NAIK - (1.)This appeal is preferred under Section 374 of Cr.P.C., challenging the Judgment and order dated 20th June, 2013 passed by the learned Special Judge and Additional Sessions Judge, Vaduj in Special Sessions Case No. 15 of 2010. The appellant is convicted for offence punishable under Section 7 of Prevention of Corruption Act, 1988, (hereinafter referred to as "PC Act") and sentenced to suffer simple imprisonment for two years and to pay fine of Rs. 3,000/-. In default of payment of fine he was sentenced to undergo simple imprisonment for two months. The appellant is also convicted for offence under Section 13(1)(d) of PC Act punishable under Section 13(2) of PC Act and sentenced to suffer simple imprisonment for three years and to pay fine of Rs. 5,000/-. In default of payment of fine he was directed to undergo simple imprisonment for 6 months.
(2.)The prosecution case can be briefly narrated as under:-
a) Complainant Jagannath Rajaram Mane is the resident of Rajache-Kurle, Taluka Khatav, Dist. Satara. He owns and possesses agricultural land bearing Gat No. 874 with a well situated therein. In 2001 he applied for electric connection to his well for operating electric motor. The application was submitted to M.S.E.D.C.L. at Pusesavali.

b) The complainant was working in Police department. He retired in November, 2009. He started cultivating his agricultural land.

c) On 3rd April, 2010, the complainant visited office of M.S.E.D.C.L. for inquiry about his application for electric connection. Accused was working as Sub-Engineer in the said office. The accused gave challan and informed the complainant to deposit Rs. 2,900/- in the office of M.S.E.D.C.L. at Aundh.

d) Complainant deposited Rs. 2,885/- in the office of M.S.E.D.C.L. at Aundh on 12th April, 2010. Thereafter, he contacted accused in his office and showed him the receipt of deposit. The complainant requested the accused for granting electric connection immediately. Accused demanded Rs. 15,000/- as bribe. The accused informed complainant to shift the electric poles kept in the vicinity of Vadgaon High school and install them in his field for getting electric connection. The complainant shifted electric poles to his field and informed about it to the accused. The electric poles were erected at the instance of the accused in the field of complainant on 14th May, 2010.

e) On 16th May, 2010, the complainant informed the accused that the poles were erected in his field. The accused informed the complainant to visit his office with amount of Rs. 15,000/- on 20th May, 2010. The complainant was reluctant to pay the said amount. He approached Anti-Corruption Bureau, (for short "ACB") Satara. Complaint was lodged with ACB. It was decided to lay trap.

f) On 20th May, 2010, panch witnesses were summoned by Dy. S.P. Shri. Borate. The complainant was introduced to panch witnesses. It was decided to verify the demand made by the accused with complainant. The raiding party went to Aundh rest house. Dy. S.P. Shri. Borate carried with him tape recorder and other articles. Instructions were given to the complainant. They reached the guest house at about 13.00 hours. Complainant was instructed to record conversation between him and accused in the tape recorder and panch No. 1-Dr. Hendre was instructed to hear the conversation.

g) Complainant and panch No. 1 proceeded towards M.S.E.D.C.L. office At Pusesavali. Accused was not present in the office. He arrived in the office at about 2.30 p.m. The complainant and panch met the accused in his office. Accused reiterated his demand of Rs. 15,000/- with complainant. The amount was negotiated to the sum of Rs. 14,000/-. Complainant told the accused that he would come in the office after some time for making payment. The aforesaid conversation was made in the presence of panch No. 1 Dr. Hendre. Complainant and Dr. Hendre came to S.T. stand where the vehicle was parked. Complainant handed over the tape recorder to Investigating Officer Shri. Borate. They returned to Aundh rest house. Demand verification panchanama was prepared. Script of the conversation was prepared.

h) Complainant produced currency notes of Rs. 14,000/-. Anthracene powder was applied to the currency notes. Tape recorder was handed over to the complainant. He was instructed to hand over the bribe amount to accused on specific demand to that effect. The raiding party proceeded towards the office of the accused. Complainant and panch No. 1 went to the office of the accused. Accused was present in the office. Two to three other persons were also present in the office. The accused inquired whether the complainant has brought the amount. Complainant took out currency notes and tendered the same to the accused. It was accepted by the accused. The raiding party rushed to the office of the accused. The accused was apprehended. He took out the currency notes from his pocket and placed them on the table. The amount was seized. All the required procedure was completed. First Information Report (herein after referred to as for short "FIR") was registered. Pre-trap Panchanama and post-trap Panchanama were recorded. Statement of witnesses were recorded. On completing investigation, charge-sheet was filed.

(3.)Charge was framed against the appellant vide order dated 17th December, 2011 for offences punishable under Section 7 r/w Section 13(2) of PC Act and Section 13(1)(d) r/w Section 13(2) of PC Act.