As per case facts, a patwari, Mohan Lal Gupta, was accused of demanding and accepting a bribe for a land mutation not in his jurisdiction, which was also found to ... be already completed by another patwari. The trial court convicted him, leading to this appeal. The question arose whether the prosecution proved the demand and acceptance of illegal gratification beyond reasonable doubt, especially given the complainant turning hostile, witness inconsistencies, and the work not being pending with the accused. Finally, the High Court, citing Supreme Court precedents, found the prosecution failed to establish the demand and acceptance of the bribe. Doubts were raised on electronic evidence due to the lack of a Section 65B certificate, and the work was not under the appellant's purview. Consequently, the appellant was acquitted of all charges.