DALEL SINGH Vs. STATE OF HARYANA
LAWS(P&H)-2013-1-537
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 15,2013

DALEL SINGH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.)Appellant had faced the trial for commission of offence punishable under Section 7 read with Section 13 of the Prevention of Corruption Act, 1988 (for short 'the Act') in FIR No.608, dated 29.9.1997 registered at Police Station Civil Lines, Rohtak. The trial Court vide judgment/order dated 29.3.2003 ordered the conviction and sentence of the appellant under Section 7 read with Section 13 of the Act. Hence, the present appeal.
(2.)Prosecution story, in brief, is that the complainantRanbir Singh had approached the appellant with regard to change of mutation of the land purchased by him from Ram Rattan. Appellant, however, raised a demand of Rs. 500/- for doing the needful.
(3.)Complainant approached the Deputy Commissioner Rohtak in this regard. The said complaint was marked to the Sub Divisional Magistrate, Rohtak. Thereafter, Ashok Vashisth, Sub Divisiional Magistrate alongwith the complainant and Ishwar Singh met the Deputy Superintendent of Police-Jai Parkash. The complainant handed over five currency notes in the denomination of Rs. 100/- each to the Deputy Superintendent of Police. The Deputy Superintendent of Police returned the same to the complainant after application of phenolphthalein powder (here-in-after referred to as 'P-Powder').


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