SURAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a learned Single Judge of Punjab and Haryana High Court upholding the conviction of the appellant for offence punishable under Section 13(2) of the Prevention of Corruption Act, 1988 (in short the 'Act'). According to the prosecution version the appellant while working as a Patwari of Circle Gudher Dhandi had demanded illegal gratification of Rs.300/- for entering the mutation on the basis of a sale deed. Learned Special Judge, Ferozepur, by judgment dated 28.5.1996 had found him guilty and sentenced him to undergo rigorous imprisonment for two years and to pay a fine of Rs.1,000/- with default stipulation.

(3.) Prosecution version in a nutshell is as follows: