SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment/order dated 15.3.2000 whereby the learned Special Judge, Mansa (hereinafter referred as 'Trial Court') convicted the appellant under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred as "the Act") and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 1,000/- under Section 7 of the Act and in default of payment of fine, the appellant was ordered to further undergo rigorous imprisonment for one month. The accused-appellant was also sentenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs. 1,000/- for the offence under Section 13(2) of the Act and in default of payment of fine, he was ordered to further undergo rigorous imprisonment for one month. Both the sentences were ordered to run concurrently.

(2.) In brief, the case of the prosecution as projected in paras 2 and 3 of the Trial Court judgment, is that :

(3.) Accused-appellant was charge-sheeted for the offence punishable under Sections 7 and 13 of the Act and Section 420 of the Indian Penal Code to which he pleaded not guilty and claimed trial.