BASANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prosecution story, in brief, is that father of complainant Gurdip Singh owned 17 marlas of land. The land had been allotted in favour of Kala Singh, father of the complainant. After the entire sale consideration had been deposited by the father of the complainant, a conveyance deed was to be executed/issued in favour of Kala Singh. Complainant met the Patwari in this regard.

(2.) Patwari made a report on the application moved by the complainant and the same was then handed over to the appellant.

(3.) Appellant raised a demand of Rs. 2,000/- from the complainant for doing the needful. The matter was settled at Rs. 1,000/-. The demand of bribe had been made by the appellant on 22.7.1997.