KULDIP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 16.02.2011 passed by the learned Special Judge, Patiala, whereby respondent No.2 Darshan Singh 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 as recorded in the impugned judgment are as under:-

(3.) The complainant had been making efforts to get the case registered but to no effect. Thereafter he preferred a Criminal Misc. No. 19387-M of 1996 titled as Kuldip Singh vs. State of Punjab and others in this Court and vide judgment dated 17.07.1997 directions was issued by this Court to register the case against the accused. Accordingly, the case was registered. After completion of investigation, challan against the accused respondent No.2 was presented in the Court. Finding prima facie case against the accused under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988, he was charge-sheeted to which he pleaded not guilty and claimed trial.