STATE OF PUNJAB Vs. MOHAN SINGH

JUDGEMENT

(1.) State of Punjab is in appeal against the acquittal of Mohan Singh (respondent) in FIR No. 112 dtd. 3/12/1997, under Ss. 7, 13(1)(a) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the Act') registered at Police Station, Vigilance Bureau, Jalandhar.

(2.) The facts as put up by the prosecution are that the respondent posted as Medical Officer at Government Hospital, Sirhali Kalan, District Amritsar in the year 1993-94 demanded and accepted bribe of Rs.8200.00from Sham Lal for his treatment; Rs.5000.00 from Jagtar Singh for treatment of his wife-Manjit Kaur and Rs.1100.00 from Swaran Singh for the treatment of his father-Jarnail Singh. FIR was registered, after receipt of sanction to prosecute, charges were framed.

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