MALKIAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dated 8.5.2002 (for short as 'impugned judgment') passed by the Court of learned Special Judge, Ludhiana, (for short 'the trial Court'), whereby the accused/appellant has been convicted for the offence punishable under Sections 7 read with Section 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and sentenced to under R. I. for a period of 1 1/2 years and to pay a fine of Rs. 500/- for the offence under Section 7 of the Act and in default of payment of fine to further undergo R. I. for one month and also undergo R. I. for a period of 1 1/2 years and to pay a fine of Rs. 500/- for the offence under Section 13(2) of the Act and in default of payment of fine, to further undergo R. I. for one month.

(2.) The facts, as noticed by the trial Court in para 1 of its judgment, are as under:

(3.) The accused was charge-sheeted for the offence punishable under Sections 13(l) (D) read with Section 13(2) of the Act, to which he pleaded not guilty and claimed trial.