REGENT COMPUTRONICS PVT. LTD.

BALDEV SINGH Appellant

V/S

C.B.I. Respondents

Referred Judgements :-

JANARDHAN VS. STATE OF KERALA [REFERRED TO]
STATE OF KERALA VS. THOMAS [REFERRED TO]
JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SAT PAUL VS. DELHI ADMINISTRATION [REFERRED TO]
SAT PAUL VS. DELHI ADMINISTRATION [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
STATE DELHI ADMINISTRATION INDIAN FEDERATION OF WOMEN LAWYERS VS. LAXMAN KUMAR:SHAKUNTALA [REFERRED TO]
KOLI LAKHMANBHAI CHANABHAI VS. STATE OF GUJARAT [REFERRED TO]
MEENA VS. STATE OF MAHARASHTRA [REFERRED TO]
SUBHASH PARBAT SONVANE VS. STATE OF GUJARAT [REFERRED TO]
LEELA SRINIVASA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
PARKASH SINGH BADAL VS. STATE OF PUNJAB [REFERRED TO]
PRITHI VS. STATE OF HARYANA [REFERRED TO]
C M SHARMA VS. STATE OF AP [REFERRED TO]
RAMESH HARIJAN VS. STATE OF UP [REFERRED TO]
K MOIDU MAMMOO VS. STATE OF KERALA [REFERRED TO]
YAKUB ABDUL RAZAK VS. STATE OF MAHARASHTRA, THROUGH CBI, BOMBAY [REFERRED TO]
MOHAN LAL VS. STATE OF PUNJAB [REFERRED TO]
S.C. GOEL VS. THE STATE [REFERRED TO]

JUDGEMENT

(1.) In this appeal filed under Sec. 374(2) of the Code of Criminal Procedure, 1973, (the Cr.P.C.) the sole accused, in C.C. No. 72/99 on the file of the Special Judge, Tis Hazari Court, Delhi, assails the judgment dtd. 2/8/2001 and order on sentence dtd. 3/8/2001 as per which he has been convicted and sentenced for the offences punishable under Sec. 7 and Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (the PC Act).

(2.) The prosecution case is that the accused, while posted as Assistant Sub Inspector (ASI) at Police Post Shakur Basti, on 8/11/1995 demanded illegal gratification ofRs. 10000/- from PW1 for not harassing him in connection with the complaints initiated at the instance of the latter's brother and, on 09/11/95actually received Rs.5000.00.

(3.) Sanction for prosecution was accorded by PW2, Deputy Commissioner of Police (North-West District), Delhi, vide Ext. PW2/A order dtd. 18/4/1996.

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BALDEV SINGH Vs. C.B.I.

Referred Judgements :-

JUDGEMENT

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