JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has preferred this appeal challenging his conviction and sentence for commission of offence punishable under Section 7 read with Section 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act') as ordered by the Special Judge vide judgment/ order dated 17.1.2005 in FIR No.70 dated 11.8.1998 registered at Police Station Vigilance Bureau, Jalandhar.

(2.) Prosecution story, in brief, is that complainant Sukhdev Singh met the vigilance officials on 11.8.1998. In his statement, complainant stated that on 10.8.1998, he met the appellant for the purpose of obtaining copies of the revenue record. The appellant demanded Rs. 300/- for doing the needful. Ultimately, the deal was settled at Rs. 200/-.

(3.) On the basis of the statement of the complainant a raid was organised. Complainant handed over two currency notes in the denomination of Rs. 100/- each to Deputy Superintendent of Police Ranvir Singh, who, in turn, returned the same to the complainant after application of Phenol Phthalein Powder (P-Powder for short) on them. Complainant was directed to hand over the tainted currency notes to the appellant on demand. Dilbag Singh was joined with the raiding party as an official witness. Demonstration of the working of the P-Powder was given to the complainant and the other witness.