STATE OF PUNJAB Vs. MOHAN LAL

JUDGEMENT

(1.) THE complainant as well as the shadow witness have not supported the prosecution. Though it is unfortunate, but in the absence of support from the complainant and the shadow witness, it may be difficult to base conviction on the basis of evidence of official witnesses only. Otherwise also, the complainant has stated that the respondent -accused had never demanded this bribe. The demand could have only been proved through the complainant or the shadow witness in whose presence such demand was raised. In the absence of this essential ingredient of the evidence, it would be rather difficult to convict the respondent -accused. Accordingly, no case for grant of leave to appeal is made out. The prayer accordingly is declined and the petition is dismissed.