THE STATE OF PUNJAB Vs. CHHAJJU RAM

JUDGEMENT

(1.) APPELLANT -State has filed this appeal against the judgment dated 12.2.1990, vide which respondent was acquitted of the charges framed against him.

(2.) IN brief, it was case of the prosecution that the respondent was working as a Revenue Patwari in the area of village Kalichpur. Swinder Singh (PW4) had purchased some land and he had handed over the sale deed to him for entering of mutation in his name. It was further alleged that he had given Rs. 200/- to the respondent for that purpose but still, Rs. 200/- more were demanded by the respondent, which Swinder Singh was not ready to pay. Swinder Singh was not having money with him, he promised to pay the amount, as demanded by the respondent, on 2.7.1985.

(3.) MR . Gurinder Singh Bhandari, DAG Punjab, appearing for the appellant- State, by referring to the evidence on record, has vehemently contended that the guilt of the respondent/accused was proved on record. There existed ample evidence against the respondent/accused in the statements of Swinder Singh, complainant and Amrik Singh, shadow witness and the police officials. He further stated that non-joining of an independent witness, is not fatal to the case of the prosecution, in view of the facts and circumstances of this case. He prayed that the appeal be allowed and the judgment under challenge be set aside.