DALIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) DALIP Singh of Nihal Singh stands convicted vide impugned judgment of learned Special Judge, Gurdaspur dated 8.10.1990 under section 5(1)(e) of the Prevention of Corruption Act, 1947 and has been sentenced to undergo RI for two years and to pay a fine of Rs. 2000/-, in default of payment of fine to further undergo RI for three months.

(2.) THE appellant was working as Sectional Officer (designated as Junior Engineer afterwards) in the P.W.D. B&R, Batala during the period from 1.1.1981 and 31.10.1984. He was booked by the Vigilance Bureau, Gurdaspur on the allegation that during the said period, he by corrupt means was in possession of property and was not able to satisfactorily account for pecuniary sources which were disproportionate to his known sources of income.

(3.) THE prosecution in support of its case has examined as many as 17 witnesses. I need not enter into unnecessary discussion of all the witnesses because as per the finding of the trial court itself, the appellant has not been able to account for disproportionate assets of Rs. 42,218.45 which in fact is the difference between the income of Rs. 1,57,621.70 and the expenditure of Rs. 1,99,840.45. Besides this, the learned Special Judge has observed that the appellant was also possessing a property worth Rs. 24,000/- which he purchased on 16.1.1981 as per sale deed Ex. PC and this asset is also over and above the said figure.