STATE DELHI ADMINISTRATION Vs. BHAWANI SHANKER

JUDGEMENT

(1.) Eight persons were sent for trial under section 120-B, IPC read with S.5(2) of the Prevention of Corruption Act. Out of these, one Shanti Lal has died before the trial could be concluded. The case was tried by Shri O.P. Singla, Special Judge and ultimately by his judgment dated 17-7-1975 he dismissed the case and acquitted the accused. We have heard arguments in this acquittal appeal against the aforesaid order.

(2.) Respondent No.1 Bhawani Shanker at the relevant time was working as Asstt. Controller of Printing in the office of Chief Controller, Printing and Stationery (hereinafter known as C.C.P. and S.) from October 1955 to April 1961 and, outside printing section (hereinafter known as OP section) was under his direct control. Respondent No.2 B.S. Sharma from January 1958 to September 1961 was employed as supervisor in the same section while respondent No.3 O.P. Jayana was working as Asstt. from 1952 to the middle of July 1959. It is, however, said that even after getting transferred from the OP section he continued to he connected with the same for certain purposes. Respondent No.4 Gurbachan Singh at the relevant time was serving as a clerk in the same section from September 1958 to September 1961.

(3.) Respondent No.5 Jinda Ram is the brother-in-law of respondent No.6 Prakash Chand Narang and Shanti Lal deceased and is alleged to be father of Balkishan respondent No.7.