ANIL KUMAR VERMA Vs. STATE

JUDGEMENT

(1.) THE present appeal is directed against the judgment dated 22.01.2009 passed by the Special Judge, Delhi in CC No. 145/08, titled "State V. Anil Kumar Verma" arising out of FIR No. 12/2001 under Section 7 & 13 of Prevention of Corruption Act, 1988 (the Act), whereby the appellant was convicted of the offences under Section 7 and 13(1) (d) punishable under Section 13(2) of the Act, and was sentenced to undergo rigorous imprisonment for one year and a fine of Rs.2500/ - under Section 7 of the Act, and in default of payment of fine, to undergo further simple imprisonment for a period of three months. In respect of conviction under Section 13(1) (d) read with Section 13(2), he was sentenced to undergo rigorous imprisonment for one year with fine of Rs.2500/ -, and in default of payment of fine, to undergo further simple imprisonment for a period of three months. Both the sentences were directed to run concurrently.

(2.) THE case of the prosecution taken note of in the impugned judgment is to the following effect:

(3.) IN order to prove its case prosecution examined 7 witnesses, viz.: