CENTRAL BUREAU OF INVESTIGATION Vs. JAGAT RAM

JUDGEMENT

(1.) Delay Condoned. Leave granted.

(2.) The Central Bureau of Investigation is in appeal against the judgment of Punjab and Haryana High Court allowing the criminal appeal [CRA-S-No. 1192-SB of 2002 dtd. 10/5/2017] filed by the accused under the Prevention of Corruption Act, 1988 [Hereinafter referred to as the 'Act'].

(3.) On the basis of F.I.R. on 2/12/1994, the C.B.I registered a case under Ss. 7, 13(1)(d) r/w 13(2) of the Act and a trap was arranged leading to the respondent-accused getting caught demanding and collecting a bribe as evidenced by a positive test for phenolphthalein and sodium bicarbonate. After trial, the Special Judge, Chandigarh convicted the accused under Ss. 7, 13(1)(d) r/w 13(2) of the Act and sentenced him to undergo rigorous imprisonment for two years and also imposed a fine of Rs.1000.00.