SUBHASH CHANDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant faced trial qua commission of offence punishable under Section 7 read with Section 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') in FIR No.69 dated 1.9.2003 registered at Police Station Bhikhi.

(2.) Prosecution story,in brief, is that complainant-Karam Singh @ Ghamma owned five kanals of land in vilalge Sumaon.

(3.) Complainant had not got the electricity connection so far.