REGENT COMPUTRONICS PVT. LTD.

SARDUL SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

TIKKAM DASS K. DOSSANI V. THE STATE [REFERRED]
DARSHAN LAL V. THE DELHI ADMINISTRATION [REFERRED]
RAM PARTAP V. STATE OF PUNJAB [REFERRED]
PREM KUMAR V. STATE OF PUNJAB [REFERRED]
RAGHBIR SINGH V. STATE OF PUNJAB [REFERRED]
RAM PARKASH V. THE STATE OF PUNJAB [REFERRED]
BALBIR CHAND V. STATE OF PUNJAB [REFERRED]
A. ABDUL KAFFAR V. STATE OF KERALA [REFERRED]
AYYASAMI VS. STATE OF TAMIL NADU [REFERRED]
T SHANKAR PRASAD VS. STATE OF ANDHRA PRADESH [REFERRED]
JASMIN B SHAH VS. STATE OF JHARKHAND [REFERRED]
JARNAIL SINGH VS. STATE OF HARYANA [REFERRED]
STATE OF HARYANA VS. SUDESH KAMAL [REFERRED]

JUDGEMENT

(1.) Sardul Singh son of Harjit Singh, Junior Engineer in Punjab State Electricity Board stands convicted under impugned judgment dated 18.1.1991 of learned Special Judge, Ferozepur under Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act (for brevity the Act) and Section 161 of the Indian Penal Code. He has been sentenced as under :

(2.) However, both the substantive sentences were ordered to run concurrently.

(3.) The present case was registered at the instance of one Baldev Raj, the complainant (PW8), who is resident of village Tahliwala Bodla.

Click here to view full judgment.

SARDUL SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address