GIAN CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant faced trial qua commission of offence punishable under Sections 13(2) read with Section 7 of the Prevention of Corruption Act, 1988 (for short 'the Act') in FIR No.10 dated 29.2.2000 registered at Police Station Vigilance Bureau, Jalandhar.

(2.) Prosecution story,in brief, is that complainant had met the appellant in connection with demarcation of the land. However, the appellant, who was posted as Kanungo demanded Rs. 2000/- as bribe for doing the needful. However, the matter was settled at Rs. 1500/-. Complainant approached the Vigilance Department.

(3.) Deputy Superintendent of Police (for short 'DSP')-Gurmit Singh recorded the statement of the complainant and on the basis of the same, formal FIR was registered. Complainant handed over three currency notes in the denomination of Rs. 500/- each to the DSP, who returned the same to the complainant after application of phenolphthalein powder (hereinafter referred to as P.Powder). Complainant was instructed to hand over the said currency notes to the appellant on demand. Working of P.Powder was shown by the DSP to the witnesses. Shingara Singh was instructed to act as a shadow witness and was directed to give a signal to the DSP after the bribe money was accepted by the appellant on demand.