RAJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment/order dated 16.11.1999 whereby the learned Special Judge, Hoshiarpur, convicted the appellants under Section 12 of the Prevention of Corruption Act for carrying 25 kgs. of Katha without any licence or permit. The appellants were sentenced to undergo rigorous imprisonment for a period of one year and also to pay a fine of Rs. 500/-, each In default of payment of fine, the appellants were ordered to further undergo rigorous imprisonment for two months each.

(2.) The prosecution story, in brief, as noticed by the trial Court in para 2 of its judgment, is re-produced herein below :

(3.) Accused-appellants were charge-sheeted by the then learned Special Judge, Hoshiarpur for the offence punishable under Section 12 of the Prevention of Corruption Act to which they pleaded not guilty and claimed trial.