DHARAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPELLANT , who was working as Senior Head Clerk in the office of Account Officer, Telephone Revenue Account, was convicted under Sections 7 and 13(1)(2) of the Prevention of Corruption Act, 1988 ( hereinafter referred to as Act) and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs. 500/ - and in default of payment of fine to further undergo rigorous imprisonment for a period of one month each under Sections 7 and 13(1)(2) of the Act for a demand and acceptance of Rs. 100/ - as illegal gratification for preparing a revised bill for a reduced amount, which was initially for an amount of Rs. 1788/ -. Both the sentences were ordered to run concurrently. On the basis of the evidence led by the prosecution, the trial Court had convicted and sentenced the Appellant leading to the filling of the present appeal.

(2.) DURING hearing of the case, counsel for the Appellant does not press the appeal on merits but confines his submissions to the quantum of sentence which was imposed by the trial Court.

(3.) COUNSEL for the Respondent -State does not dispute the fact with regard to the age of the Appellant.