STATE OF PUNJAB Vs. JOGINDER SINGH

JUDGEMENT

(1.) The instant application has been filed under Section 378(3) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 5.5.2011 passed by the learned Special Judge, Ferozepur, whereby respondent has been acquitted of the charge framed against him under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988.

(2.) Brief facts of the case are that complainant Kabal Singh got his statement recorded before DSP Talwinderjit Singh of Vigilance Bureau, Ferozepur, to the effect that he is agriculturist by profession. They are three brothers. Jaswant Singh was one of the brothers, who was having four killas of land. Jaswant Singh had contracted second marriage. Said Jaswant Singh died four months ago and his wife had also died.

(3.) Jaswant Singh was having a son and two daughters. During his lifetime Jaswant Singh executed a registered 'Will' in favour of his son Satnam Singh at Makhu. On the basis of said 'Will' in favour of his son Satnam Singh, land of Jaswant Singh was to be inherited by Satnam Singh.