SARDOOL SINGH 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 trial Court vide judgment/ order dated 11.9.2004 in FIR No. 25 dated 15.5.2001 registered at Police Station Vigilance Bureau, Ferozepur.

(2.) Prosecution story, in brief, is that complainant Parminderjit Singh had joined as a clerk in the Government Senior Secondary School, Pakhi Kalan ('the school' for short). Complainant was given posting on compassionate ground as his father, who was working as a teacher in the school, had died in January, 1996.

(3.) Complainant was to receive arrears of pay and in this regard, he had approached the appellant. Appellant was to prepare the bill qua arrears of pay. However, appellant demanded 10% of the arrears of pay from the complainant. Deal was settled at Rs. 8,000/-.