STATE OF PUNJAB Vs. KRISHAN KUMAR BHANDARI

JUDGEMENT

(1.) STATE of Punjab has preferred the present appeal against the impugned judgment of learned Special Judge, Hoshiarpur dated 4.3.1991 vide which the appellant has been acquitted of the charge under section 5(2) of the Prevention of Corruption Act, 1947 and under Section 161 IPC.

(2.) THE allegations in short against the respondent are that he being public servant employed as Mining Officer in the department of industries had demanded and accepted Rs. 2000/- from one Shavinder Singh Contractor by corrupt or illegal means or by otherwise abusing his position as public servant.

(3.) AFTER completion of investigation, the respondent was challaned in this case. He was duly charged by the trial court as indicated above.