PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against conviction and sentence of Parveen Kumar (appellant) vide judgment and order dtd. 29/11/2004, in case of FIR No. 76 dtd. 10/3/2002, under Ss. , 7, 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988, registered at Police Station Hasanpur. Facts

(2.) As per the case of the prosecution, Zile Singh (complainant) gave an application on 10/3/2002. The allegations were that the appellant demanded bribe of Rs.2500.00 for correction of Khasra Girdawari regarding redemption of the mortgaged land of the father of the complainant. A trap was laid, five notes each of denomination Rs.500.00 were initialled and laced with Phenolphthalein power. SI-Krishan Kumar was deputed as shadow witness. He was instructed to accompany the complainant and to give signal to the raiding party on passing of the bribe to the appellant. On signal from the shadow witness at about 2.15 P.M., the appellant was apprehended sitting on a motor cycle. From a purse kept in pocket of his pant, laced currency notes were recovered. On washing the hand and pocket of pant of the appellant, the colour of solution turned pink. After grant of sanction the challan was filed, charges framed, the appellant pleaded not guilty and claimed trial.

(3.) The prosecution to support its case examined sixteen witnesses.