As per case facts, the accused, a Sub Inspector, investigating a crime, allegedly demanded illegal gratification from PW1 to avoid adverse action. PW1 lodged a complaint, leading to a trap ... where the accused allegedly directed PW1 to give money to Head Constable Prem Pal Singh, who accepted it. The appeal challenges the conviction under Sections 7 and 13(1)(d) read with 13(2) of the PC Act. The question arose whether there was any infirmity in the impugned judgment calling for interference by this Court, considering issues like non-examination of witnesses, reliability of electronic evidence (audio cassette and transcript), material contradictions in testimonies, and non-compliance with CBI manual provisions. Finally, the Court found no reason to disbelieve the prosecution case, stating that evidence should be weighed, not counted, minor discrepancies and partial hostility of witnesses do not undermine the core case, defects in investigation do not automatically benefit the accused, and CBI manual provisions are administrative, not statutory, thus not invalidating proceedings. The appeal was dismissed.