SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal has been filed against the judgment/order dated 15.03.2000 whereby the learned Special Judge, Mansa (hereinafter referred as 'Trial Court') convicted the appellant under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred as "the Act") and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs. 1,000/-under Section 7 of the Act and in default of pay-ment of fine, the appellant was ordered to fur-ther undergo rigorous imprisonment for one month. The accused-appellant was also sen-tenced to undergo rigorous imprisonment for a period of four years and to pay fine of Rs. 1,000 for the offence under Section 13(2) of the Act and in defauit of payment of fine, he was or-dered to further undergo rigorous imprisonment for one month. Both the sentences were ordered to run concurrently.

(2.) In brief, the case of the prosecution as pro-jected in paras 2 and 3 of the Trial Court judg-ment, is that:

(3.) Accused-appellant was charge-sheeted for the offence punishable under Sections 7 and 13 of the Act and Section 420 of the Indian Penal Code to which he pleaded not guilty and claimed trial.