BIJENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant has preferred this appeal challenging his conviction and sentence for commission of offence punishable under Section 13 (1) C and 13 (1) (D) of the Prevention of Corruption Act, 1988 (for short 'the Act') as ordered by the Special Judge vide judgment/ order dated 13/15.2.2002 in FIR No.223 dated 5.5.2000 registered at Police Station City Sonepat.

(2.) Prosecution story, in brief, is that appellant was working as Summary Ahlmad with Additional Chief Judicial Magistrate, Sonepat at the relevant time. Appellant had illegally released Registration Cover ('RC' for short) in summary challan No.3 dated 1.3.2000 relating to Police Station Mohana without putting up the same before the Presiding Officer. Appellant had taken Rs. 1,500/- from Surender Singh in this regard. Appellant had admitted his guilt before the Presiding Officer and on the basis of the same formal FIR was registered.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant. Charge was framed against the appellant for commission of offence punishable under Section 13 (1) C and 13 (1) D of the Act. Prosecution, in order to prove its case, examined eleven witnesses.