LAWS(P&H)-2013-12-575

SANJIV KUMAR Vs. STATE OF PUNJAB

Decided On December 19, 2013
SANJIV KUMAR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Appellant had faced trial in FIR No.33 dated 02.03.1999 under Sections 7, 8 read with Section 12 of the Prevention of Corruption Act, 1988 (in short 'PC Act'), registered at Police Station City, Hoshiarpur.

(2.) Prosecution story, in brief, is that the brother of the appellant was arrested in FIR No.32 dated 02.03.1999 under Sections 411 and 414 of the Indian Penal Code, 1860 (in short 'IPC') read with Section 8, 9-B, 9-D and 45 of the Foreign Exchange Regulation Act, 1973 (in short 'FERA Act') registered at Police Station City, Hoshiarpur. While the complainant-Naresh Kumar was interrogating Anoop Kumar, brother of the appellant, he was offered Rs. 50,000/- as bribe by the appellant. Currency notes in the denomination of Rs. 100/- each in five bundles of Rs. 10,000/- each were taken in possession on the basis of rukka sent by Naresh Kumar and a formal FIR was registered against the appellant.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant.