RAMESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEAD Constable Ramesh Kumar appellant-accused (herein referred as the accused) was prosecuted for the offences under Section 7 and 13(1)(d) of the Prevention of Corruption Act, 1988, on account of receiving a sum of Rs. 12,000/- as bribe money, consequently, vide judgment dated 19.02.2008, passed by Special Judge, Panipat, he was convicted and sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs. 5,000/-.

(2.) IN nut shell, the facts are that one Sat Narain had a land dispute with one Surat Singh of his village in which Sat Narain was on the winning side but still Surat Singh and his family members wanted to make encroachment over the said land. Therefore, Sat Narain complainant(herein referred as the complainant) moved an application before the Superintendent of Police for taking action against them. The said application was forwarded to SHO of the Police Station, Israna, for necessary action. After presentation of the said application on 7.11.2006, Surat Singh and his family members gave beatings to the Complainant. Regarding which Complainant moved an application Ex.PG before SHO, Police Station Israna on the same day which was entrusted to the accused. The complainant then met the accused for taking legal action and to visit the place of occurrence but the accused demanded money if he wanted him to visit the place of occurrence.

(3.) AFTER completion of necessary formalities and recording the statements of the witnesses and on completion of investigation, challan was presented in Court.