CHATTAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused-appellant-Chattar Singh faced trial in case FIR No. 13 dated 17.9.1997 registered under Sections, 7,13 of Prevention of Corruption Act (hereinafter referred to as 'the Act') at Police Station S.V.B. Ambala. He was convicted and sentenced by the Court of Special Judge, Kurukshetra vide its judgment dated 15/17.1.2003 for offence punishable under Section 7 and 13 of the Act and to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs. 1000/- with default clause.

(2.) Thereafter, accused-appellant filed the present appeal before this Court to challenge the aforesaid judgment of conviction and order of sentence. During the pendency of this appeal, the accused-appellant died on 29.11.2006 and his LRs were brought on record.

(3.) Briefly, the facts of the prosecution case are that accusedappellant was working as Patwari and demanded Rs. 800/- as illegal gratification from complainant-Sarwan Singh for supplying him the copy of jamabandi of shamlat land of his village. This matter was brought to the notice of police authorities, on which, a raiding party was constituted and raid was conducted in the presence of shadow witness-Ishwar Chand. The accused was apprehended while accepting an amount of Rs. 800/-. The hands and currency notes of accused were washed with the solution of sodium carbonate separately and the colour of the solution turned to pinkish. On preparation of separate parcels, the samples were sent to FSL. Accused was arrested. On receipt of report from FSL and after completion of investigation, challan against the accused was presented in the Court.