MEHAR CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) MEHAR Chand, Auditor, working in Defence Pension Disbursement Office at Rewari was tried by the learned Special Judge, Rewari for offence under Section 7 of the Prevention of Corruption Act, 1988 (for short 'the Act') for acceptance of Rs. 250/- as bribe from Balbir Singh, a retired pensioner. Mehar Chand was found guilty and convicted under Sections 7 and 13 of the Act vide judgment dated July 23, 1991 and was sentenced to undergo rigorous imprisonment for two years on both counts. Sentences of fine were also imposed and the two sentences were directed to run concurrently.

(2.) DURING the days of the occurrence, the appellant was working as Auditor PAO (ORS). Between June 1 and July 27, 1989 the appellant was posted at Rewari in the office of Defence Pension Disbursement Officer.

(3.) AT the trial charge was framed against him under Sections 7 and 13 of the Act, to which he pleaded not guilty and claimed to be tried.