GULAB SINGH Vs. VINOD PARKASH AND ANOTHER

JUDGEMENT

(1.) Respondent No.1 had faced trial in FIR No. 48 dated 7.12.2007 under Sections 7 and 13(1) (d) of the Prevention of Corruption Act, 1988 (for short 'the Act') registered at Police Station SVB Rohtak, unit at Karnal.

(2.) Prosecution story, in brief, was that while the appellant was posted as Lecturer in Government Senior Secondary School, Bastali (Karnal) respondent No.1 was posted in the said school as the principal. Respondent No.1 had verified service of the appellant from 23.8.2006 to 30.9.2007 only, whereas, he should have verified the same up to 8.10.2007. To do the needful, respondent No.1 demanded Rs. 1,000/- from the appellant.

(3.) On the basis of the statement of the appellant, formal FIR was registered and a raid was organised. Respondent No.1 was apprehended along with the bribe money.