GURJANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against judgment and order dated 24.12.2014, passed by the High Court of Punjab and Haryana in Criminal Appeal No. 2065- SB of 2005, whereby the criminal appeal is dismissed, and order dated 5.11.2005, passed by the Sessions Judge, Faridkot, convicting and sentencing the appellant Gurjant Singh under Sections 7/13(2) of the Prevention Act, 1988, is upheld.

(2.) We have heard learned counsel for the parties and perused the papers on record.

(3.) Prosecution story in brief is that complainant Harpal Singh (PW- 1) was President of Rice Millers Association, Kotkapura. Appellant Gurjant Singh was posted as Technical Assistant with Food Corporation of India (for short "the FCI"). On 29.5.2003, complainant, after holding a meeting with other rice millers, met the appellant regarding supply of 20 consignments of advance rice belonging to ten shellers to the FCI, on which he (appellant) demanded rupees one lakh as illegal gratification for approving the quality of the rice. The complainant reluctantly agreed to pay Rs.50,000/- on next day, i.e. 30.5.2003. The complainant disclosed about the same to Sandip Kataria (PW-2) who advised him to complain to the Vigilance Department. Thereafter, they complained the matter to Deputy Superintendent of Police, Vigilance Bureau, Faridkot. On the basis of said complaint, a First Information Report No.22 dated 30.5.2003 was registered, and a trap was laid by the Vigilance Department. Jetha Ram (PW-3), District Welfare Officer, Faridkot, and Surjit Singh, Junior Assistant in the office of the District Welfare Officer, were requested to be official witnesses. Hundred currency notes of denomination of Rs.500 were produced by the complainant in the office of Vigilance Department, in order to use the same to trap the appellant. Phenolphthalein powder was applied to the currency notes by the Vigilance Officers and the numbers of the currency notes were jotted down in memorandum (Ext. P8). Tainted currency notes were then handed over to complainant Harpal Singh (PW-1) so that he may offer the same to the appellant in response to the demand made by him.