RAMESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 11 dated 28.2.2002 registered at police station Vigilance Bureau, Jalandhar qua commission of offence punishable under Section 13 (1) (e) of the Prevention of Corruption Act, 1988 (the Act- for short) and Sections 466, 467, 468 of the Indian Penal Code, 1860 (IPC for short).

(2.) Trial Court, vide judgment/ order dated 29.8.2003 convicted and sentenced the appellant qua commission of offence punishable under Sections 466 and 468 IPC. Hence, the present appeal by the appellant.

(3.) As per the prosecution case, the appellant, while working as Summary Clerk in the courts at Amritsar, had tampered the judicial record.