JHABAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is against the judgment and order of the Punjab and Haryana High Court dated 30th September, 2015 affirming the conviction and sentence of the accused appellant under Section 7 of Prevention of Corruption Act, 1988 (for short "the P.C. Act"). The appellant has been sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 2,000/-.

(3.) We have heard the learned counsels for the parties.