MAAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has preferred this appeal challenging his conviction and sentence for commission of offence punishable under Sections 7 and 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act') as ordered by the Special Judge vide judgment/ order dated 1.8.2003 in FIR No.43 dated 25.6.1997 registered at Police Station Vigilance Bureau, Patiala.

(2.) Prosecution story, in brief, is that complainant Sarwan Singh had moved an application about two years prior to the occurrence for installation of a new transformer at the spot. The Sub Divisional Officer visited the spot and had prepared the estimate and had sent the case with his recommendation for installation of the new transformer. Appellant was working as Junior Engineer and had erected the poles and wires. However, the transformer had not been installed. Complainant approached the appellant, who raised a demand of Rs. 2,000/- as bribe . The deal was settled at Rs. 1,000/-. Complainant then approached the vigilance department on 25.6.1997.

(3.) Complainant handed over ten currency notes in the denomination of Rs. 100/- each to the Deputy Superintendent of Police, who, in turn, returned the same to the complainant after application of Phenol Phthalein Powder (P-Powder for short).