AJIT SINGH MAKKAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has preferred this appeal challenging his conviction and sentence for commission of offence punishable under Section 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act') as ordered by the Special Judge vide judgment/ order dated 7.3.2009 in FIR No.9 dated 26.2.2002 registered at Police Station Vigilance Bureau, Jalandhar.

(2.) Prosecution story, in brief, is that loan to the tune of Rs. 98,000/- was sanctioned in favour of the complainant Lakhbir Singh by the bank. Rs. 59,860/-, out of the loan amount, were released to the complainant. However, when the complainant approached the appellant with regard to release of the remaining loan amount to the tune of Rs. 16,500/-, he demanded Rs. 2,000/- as illegal gratification. The deal was settled at Rs. 800/-.

(3.) On 26.2.2002, complainant approached the Vigilance authorities. Deputy Superintendent of Police, Vigilance recorded formal FIR on the basis of the statement of the complainant.