ADARSH MOHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) APPELLANT has preferred this appeal challenging his conviction and sentence for commission of offence punishable under Sections 7 and 13(1)(d) of the Prevention of Corruption Act, 1988 (for short 'the Act') as ordered by the Special Judge vide judgment/order dated 4.10.2004/5.10.2004 in FIR No. 139 dated 27.4.1997 registered at Police Station Alewa. Prosecution story, in brief, is that a complaint was moved by Shiv Raj Singh to the Station House Officer, Police Station Alewa to initiate action against the officials, who had issued electric connections illegally. Thereafter, during investigation, statements of the consumers, who had been released illegal connections were recorded.

(2.) AFTER completion of investigation and necessary formalities, challan was presented against the accused.

(3.) PROSECUTION , in order to prove its case, examined twenty one witnesses.