LAWS(DLH)-2015-3-1

RAJINDER SINGH @ PRASAD Vs. C B I

Decided On March 02, 2015
Rajinder Singh @ Prasad Appellant
V/S
C B I Respondents

JUDGEMENT

(1.) The present appeal is directed against the judgment dated 05.11.2008 delivered by the learned Special Judge, Tis Hazari in Corruption Case no. 131/98, by which the appellant was convicted for the offence punishable under section (u/s) 7 and u/s 13(2) read with section 13(1)(d) of the Prevention of Corruption Act, 1988 ('PC Act'). By the order on sentence dated 07.11.2008, the appellant was sentenced to undergo Rigorous Imprisonment (RI) for a period of two years along with a fine of Rs.20,000/.-, and in default of payment of the fine - Simple Imprisonment (SI) for three months u/s 7 of PC Act. For offences punishable under section 13(2) read with section 13(1)(d) of the PC Act, the appellant has been sentenced to undergo RI for two years along with a fine of Rs 20,000/-, and in default of payment of the said fine further SI for three months.

(2.) The case of the prosecution is that, vide FIR RC No. DAI-1998-A- 0019/CBI/ACB/N.DELHI, (Ex.PW 7/A) a case was registered on 10.03.1998 against the appellant, Lower Division Clerk (LDC), Office of Controller of Programme, International Channel, Doordarshan, Mandi House, New Delhi on the written complaint (Ex.PW-5/A) of one Smt. Vinita Mohan R/o N-63, Ram Jagul Park, Laxmi Nagar, Delhi who was examined as PW 5.

(3.) In the complaint (Ex. PW-5/A), it was alleged that 'Vin Communication'- a production unit of films was run by the complainant at Delhi. She was dealing with production of Television serials, corporate films and advertisements. The complainant allegedly contacted Dr. Nilima Harjal, Dy. Controller of Programme, International Channel, Doordarshan on 02.03.1998 for the purpose of getting her serial "Filmi Reporter" approved under the sponsored category. On contacting Dr. Harjal, she advised the complainant to contact the accused, who was working in her office, for getting further directions regarding the same. According to the complainant Dr. Nilima Harjal and the appellant Rajinder Singh demanded bribe for getting the complainants serial approved.