MOOL PAL SINGH Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgment dated 23rd February 2008 passed by the learned Special Judge, Delhi in Complaint Case ( 'CC ') No. 86 of 2002 convicting the Appellant for the offence under Section 7 and Section 13 (2) read with Section 13 (1) (d) of the Prevention of Corruption Act, 1988 ( 'PC Act ') and the order on sentence dated 26th February 2008 sentencing the Appellant to undergo rigorous imprisonment ( 'RI ') for a period of three years and a fine of Rs. 3,000 and in default to undergo simple imprisonment ( 'SI ') for a period of one month for the offence under Section 7 of the PC Act. For the offence under Section 13 (2) of the PC Act, theAppellant was sentenced to undergo RI for a period of three years and a fine of Rs. 3,000 and in default of payment to undergo SI for a period of one month. Both the sentences were directed to run concurrently.

(2.) BY an order dated 19th March 2008, this Court suspended the sentence awarded to the Appellant during the pendency of the appeal, subject to terms.

(3.) PW -8 went to the Anti Corruption Branch ( 'ACB ') and gave a complaint (Ex.PW -8/A) in the presence of the panch witness, Herman Kujur (PW -9), Head Clerk at the Kasturba Polytechnic for Women, who was on that day on duty with ACB. The complaint (EX.PW -8/A) was made in his presence at around 12 noon. PW -8 had brought four government currency ( 'GC ') notes of Rs. 500 each for being given to the Appellant.