JAGDISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant was tried qua commission of offence punishable under Sections 13 (1) (e) read with 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act') in FIR No.9 dated 2.2.2008 registered at Police Station Vigilance Bureau, Patiala.

(2.) Learned Special Judge, vide judgment/ order dated 29.10.2011 convicted and sentenced the appellant qua commission of offence punishable under Section 13 (1) (e) read with 13 (2) of the Act.

(3.) Hence, the present appeal by the appellant.