RAJ KUMAR Vs. CHANDIGARH ADMINISTRATION, CBI, CHANDIGARH

JUDGEMENT

(1.) Appellant has preferred this appeal challenging his conviction and sentence for commission of offence punishable under Sections 7 and 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act') as ordered by the Special Judge vide judgment/ order dated 6.9.1999 in RC No.48/94 dated 14.11.1994 registered at Police Station Sector 17, Chandigarh.

(2.) Prosecution story, in brief, is that Bakshish Lal was employed as an electrician in Punjab State Tubewell Corporation in the year 1994. Complainant was the senior President of the Union.

(3.) Lashkar Ram was the Sub Treasurer of the Union. Matter regarding withdrawal of provident fund of about 13 employees was pending in the office of Commissioner Provident Fund, Sector 17, Chandigarh.