ISHWAR PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant has preferred this appeal challenging his conviction and sentence for commission of offence punishable under Section 7/13 of the Prevention of Corruption Act, 1988 (for short 'the Act') as ordered by the trial Court vide judgment/ order dated 11.10.2003/ 14.10.2003 in FIR No.144 dated 23.5.2001 registered at Police Station Meham.

(2.) Prosecution story, in brief, is that on 23.5.2001, complainant Suraj Bhan approached the Senior Superintendent of Police with regard to demand of Rs. 500/- as bribe by Ishwar Pal for issuance of copy of jamabandi.

(3.) On the basis of the statement of the complainant, a raid was organised. Complainant handed over five currency notes in the denomination of Rs. 100/- each to the Deputy Superintendent of Police, who, in turn, returned the same to the complainant after application of the Phenol Phthalein Powder (P-Powder for short).