HARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Harinder Singh, Inspector, Weights and Measures has filed this appeal to impugn his conviction for offence under Section 7 of the Prevention of Corruption Act, 1988. The appellant was sentenced to suffer rigorous imprisonment of two years coupled with fine of Rs. 2000/- on the allegation of having accepted illegal gratification as reward for showing favours to complainant Satpal Singh. In fact, the appellant was caught red handed with tainted money when Satpal Singh, complainant arraigned trap after making complaint to Vigilance Office at Jalandhar.

(2.) The complainant was running a petrol pump whereas the appellant was working in the office of Assistant Controller, Weights and Measures, Jalandhar in the year 1996. The complainant was running this petrol pump in Kishangarh area in the name and style of Balwinder Singh and sons. Baldev Singh statedly was one of the partner, who had given Power of Attorney in favour of Bikramjit Singh.

(3.) The said Bikramjit Singh and Satpal Singh joined hand to file a complaint against Inspector Weights and Measures i.e. the appellant.