MARU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 27 dated 2.11.2001 under Section 7 and 13(1)(d) of Prevention of Corruption Act, 1988 ('Act' for short), registered at Police Station SVB Gurgaon.

(2.) Prosecution story, in brief, is that on 18.5.2001, a transformer along with cable was stolen. Complainant Nanak Chand moved an application for installing the transformer.

(3.) Appellant who was posted as Junior Engineer demanded bribe to the tune of Rs. 1,000/-. On the basis of the statement of the complainant, formal FIR was registered by Ravinder Kumar, Deputy Superintendent of Police ('DSP' for short). Complainant handed over ten currency notes in the denomination of Rs. 100/- each to the DSP, who returned the same to the complainant after application of phenolphthalein powder ('P-Powder' for short).