RAJ PAL Vs. STATE

JUDGEMENT

(1.) THE present appeal has been filed against the judgment dated 20.05.2005 passed by the Special Judge, Delhi and the order on sentence dated 22.05.2006 by which the appellant has been convicted under Section 7 and Section 13(2) of the Prevention of Corruption Act 1988. Under Section 7 the appellant has been sentenced to undergo rigorous imprisonment for a period of two years along with fine of Rs.7,000/ - and in default of payment of fine to undergo simple imprisonment for a further period of three months. Under Section 13(2), the appellant has been sentenced to undergo four years? rigorous imprisonment along with fine of Rs.8,000/ - and in default of payment of fine to undergo four months? simple imprisonment.

(2.) THE factual matrix of the prosecution case as revealed from the complaint dated 13.01.1987 of Shri Krishan Kumar S/o Sh.Chandgi Ram R/o Village Naya Bas, PS Narela, Delhi -82 which when translated reads as under: -

(3.) DURING the trial, the prosecution has examined seventeen witnesses. Sh.Krishan Kumar PW -5 is the complainant of this case and Sh.Karamvir Singh PW -8 is the panch witness. Inspector Suresh Chand Sharma PW -15 is the main/star witness along with one official witness Sh. Ram Kumar, Kanungo (PW10).