KRISHAN LAL DHAWAN Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) These two appeals are directed against the judgment and order of the Punjab high Court confirming the conviction of the appellants under ss. 120 B and 420; Indian Penal Code, and s. 5 (l) (d) read with s. 5 (2) of the Prevention of corruption Act, 194:7; and sentencing each of them to an aggregate sentence of six months' rigorous imprisonment.

(2.) It is unnecessary to set out the facts in detail but to put them briefly. The appellant; albert Mosses was the Principal incharge of the rehabilitation Centre, Malviya Nagar and Kalkaji under the Ministry of Rehabilitation. The appellant, K. L. Dhawan, was a partner in the firm named M/s. Dhawan and Co. and they supplied a surface plate for a sum of Rs. 1,950. 00 to the Works centre of which the appellant Albert Moses was the Principal.

(3.) The trial of the appellants and R. P. Dhawan, who has been acquitted, commenced in the Court of mr. Jawala Das, Special Judge, Delhi, and he heard the case from the date of the institution of the proceedings on May 21, 1956 to October 26, 1956. He heard the prosecution evidence which was closed on October 26, 1956. The case was then taken up by Mr. P. D. Sharma, Special judge, Delhi, from December 20, 1956. He examined defence witnesses and finally convicted the appellants of the offences already mentioned and acquitted R. P. Dhawan.