JAI PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCUSED -appellant Jai Parkash has challenged the conviction and sentence passed by the trial Court as against him under Section 7 and 13 of the Prevention of Corruption Act, 1988.

(2.) THE case of the prosecution is that the accused demanded Rs. 1000/ - as an illegal gratification for entering mutation in favour of PW4 Ramdhan. Thereafter, he approached the Vigilance Bureau. Based on the statement made by him, a trap was laid. The accused demanded and accepted illegal gratification of Rs. 1000/ - from PW4. It is the further case of the prosecution that an amount of Rs. 1000/ - was recovered from the possession of the accused and accordingly he was booked under the Prevention of Corruption Act, 1988.

(3.) PW 4 Ramdhan testified that the accused being the Patwari demanded more amount of mutation fee than required. He also turned hostile to the case of the prosecution. PW5 Constable Parveen Kumar was the shadow witness who accompanied PW4 to the office of the accused. He spoke about the fact that he accompanied PW4 to the office of the accused. PW4 went inside the office of the accused, while PW5 stood outside. After PW4 handed over the currency notes, he made a signal to him and he accordingly conveyed the signal to the raiding party.