DHARAM SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2013-1-804
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 25,2013

DHARAM SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.)Appellant was tried qua commission of offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (for short 'the Act') in FIR No.24, dated 05.9.2000 registered at Police Station S.V.B(H) Rohtak. The trial Court vide judgment/order dated 08.9.2013/10.9.2003 ordered the conviction and sentence of the appellant under Section 7 of the Act. Hence, the present appeal by the appellant.
(2.)Prosecution story, in brief, is that on 04.09.2000, an enquiry was conducted by the Manager of Co-operative Bank and Managing Director of the Bank with regard to complaint made by Bharta against Ram Kishan/complainant. Complainant alleged that he was asked by the appellant and the Managing Director to pay a sum of Rs. 10,000/- to avoid registration of FIR against him.
(3.)Complainant met the vigilance authorities. Complainant handed over twenty currency notes in the denomination of Rs. 500/- each to the Inspector Vigilance,who in turn returned the same to the complainant after application of phenolphthalein powder (hereinafter referred to as P.Powder) and directed the complainant to hand over the said currency notes to the accused on demand. Dharam Raj was deputed to act as a shadow witness and was instructed to give a signal to the raiding party after the bribe money was accepted by the accused on demand. Thereafter, the raiding party left for the Bank.


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