DURGA RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of this appeal, Durga Ram, the appellant has challenged the judgment of his conviction for an offence punishable under sections 7 and 13(1)(d)(ii) (wrongly mentioned as 13(a)(ii)) of the Prevention of Corruption Act, 1988 (for short, "the Act") dated 20.1.2005 as also the order on sentence dated 22.1.2005 vide which the following sentence has been awarded to the convict by Special Judge, Fatehabad :- <FRM>JUDGEMENT_233_LAWS(P&H)10_2012_1.html</FRM>

(2.) Both the sentences were ordered to run concurrently.

(3.) The case set up by Police Station City, Fatehabad against the appellant for the aforesaid offence registered by way of FIR No. 647 dated 11.12.1997 is as under: