UMED SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) UMED Singh, who stands convicted and sentenced under Section 7 of the Prevention of Corruption Act, 1988 (in short, the Act) by learned Special Judge, Jhajjar vide judgment dated 07.02.2003 and order dated 11.02.2003, has preferred the instant criminal appeal.

(2.) PROSECUTION case against the accused Appellant may be narrated as under:

(3.) THERE is tubewell in the said field with electricity connection in the name of complainant's father, who had since died about two years before the making of this complaint. The complainant was cultivating the said 7 acres land. About 15 days prior to making of complaint, electric pole of the supply line of the tube -well got broken and accordingly power supply to tubewell was disrupted. He went to the office of Electricity Board many times. He met the accused Umed Singh, who was posted as Junior Engineer in Haryana State Electricity Board at Jhajjar and was junior engineer of the concerned area. The accused demanded Rs. 1000/ -as illegal gratification from the complainant for re -erection of the pole. The accused also told the complainant that he (accused) would not accept the amount directly from the complainant, but would accept it from somebody else. Accordingly the complainant along with his neighbour Krishan Lal met the accused. The deal was struck at Rs. 700/ -. The accused told that he would accept the amount from Krishan Lal and assured that the work would be done. Accordingly, the complainant accompanied by Krishan Lal approached the police and made application Ex.PC on the basis of which FIR was registered.