HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellant along with his co-accused Rajender Singh had faced trial qua commission of offence punishable under Sections 7 , 13, 8 and 10 of the Prevention of Corruption Act, 1988 (for short 'the Act').

(2.) Prosecution story, in brief, was that Parveen and Manoj had attributed injuries to the complainant and her daughter and had taken away one gold earing,Rs. 3,000/- and one silver anklet. Accused Rajender Singh raised a demand of Rs. 1,000/- from the complainant for doing the needful. Complainant reported the matter to District Magistrate, Rewari. Assistant Superintendent of Police was called by the District Magistrate, Rewari. Formal FIR was registered on the basis of complaint moved by the complainant. Assistant Superintendent of Police Ved Parkash Godara along with Tehsildar Jitender reached the village of the complainant. Gajraj Singh, husband of the complainant handed over two currency notes in the denomination of Rs. 500/- each to Assistant Superintendent of Police Ved Parkash Godara, who initialled the same. Tehsildar Jitender also initialled the said currency notes. The said currency notes were handed over to the complainant and she was directed to hand over the same to the accused on demand. At the time of raid, the tainted currency notes were recovered from appellant Hawa Singh.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant and his coaccused. Charge was framed against the appellant and his coaccused for commission of offence punishable under Sections 7/ 13, 8 and 10 of the Act.