NAHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present criminal appeal has been preferred by the appellant challenging the judgment/order dated 25.2.2000, passed by the learned Special Judge F'ategarh Sahib (hereinafter referred to as "Trial Court"), thereby convicting the accused appellant for committing offence punishable under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act') and sentencing him to undergo imprisonment for a period of two years and to pay a fine of Rs.2,000 for the offence under Section 7 of the Act and in default of payment of fine, to further undergo rigorous imprisonment for six months. The accused-appellant was also sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.2,000 for the offence under Section 13d(2) of the Act and in default thereof, to further undergo rigorous imprisonment for six months. Both the sentences were ordered to run concurrently.

(2.) The brief facts of the case, as set up by the prosecution in para 2 of the judgment of learned Trial Court, are that:

(3.) Accused/appellant was charge sheeted for the offence punishable under Section 7, 13(2) of the Act to which he pleaded not guilty and claimed trial.