DEVI SINGH Vs. STATE

JUDGEMENT

(1.) This appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (the Cr.P.C.) read with Sec. 27 of the Prevention of Corruption Act, 1988 (the PC act) has been filed by the sole accused in C.C. No. 19/1997 on the file of the Court of Special Judge, Delhi challenging the conviction entered and sentence passed against him for the offence punishable under Sec. 8 of the PC act.

(2.) The prosecution case is that on 13/2/1996, at about 01:10 PM, the accused accepted an illegal gratification of 1,700/- from PW8 as a motive or reward for inducing public servants within the rationing department to perform an official act, that is, the preparation of a ration card in the name of Ishwar Singh Swamy, thereby committing an offence punishable under Sec. 8 of the PC Act.

(3.) On 13/2/1996, PW8 lodged a complaint, that is, Ext. PW8/A, with Anti-Corruption Branch, New Delhi, based on which, Crime No. 7/1996, Ext. PW2/A FIR was registered by PW2, the Head Constable (HC) alleging commission of the offences punishable under Ss. 8 and 13 of the PC Act.