NAGAR SINGH @ NAGO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 71 dated 9.5.2003 under Section 420 of the Indian Penal Code, 1860 ('IPC' for short) and Section 13(1) (d) of Prevention of Corruption Act, 1988 ('Act' for short), registered at Police Station Tapa.

(2.) In the present case, allegation against the appellant is that although, he was working as a President of Municipal Council, yet he also drew salary from Punjab State Civil Supplies Corporation Limited ('PUNSUP' for short) as he was working with the said corporation as a Chowkidar.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant. Charge was framed against the appellant under Section 13(1) (d) of the Act and Section 420 IPC. In order to prove its case, prosecution examined 08 witnesses during trial.