SANJIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dated 2.12.2002 passed by the Additional Sessions Judge, Jagadhri. (for short 'Trial Court') whereby the accused-appellant has been convicted for the offences punishable under Sections 7 and 13 (i) (d) of the Prevention of Corruption Act. 1988 (for short 'the Act') and sentenced as under:

(2.) The Trial Court noticed .the facts of the present case in para Nos. 1, 2 and 3 of the impugned judgment, which are as under:

(3.) The accused/appellant was charge-sheeted under Section 7 read with Section 13 of the Act. to which he pleaded not guilty and claimed trial