BUDH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal assails the judgment of conviction and order of sentence dated 31.01.2012, (hereinafter referred to as 'impugned judgment') passed by the learned Special Judge, Bathinda, (hereinafter referred to as 'trial Court'), whereby, the accused appellant has been convicted under Section 13(1)(e) of the Prevention of Corruption Act and sentenced to undergo rigorous imprisonment for a period of 3 years and to pay fine of Rs. 25,000/-, or in default of payment of fine, to further undergo rigorous imprisonment for six months. Briefly stated facts of the case in hand, as recorded in para No. 2 of the impugned judgment, are reproduced as under:--

(2.) Upon presentation of the challan, the accused was charged under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, to which he pleaded not guilty and claimed trial.

(3.) In order to substantiate its case against the accused, the prosecution examined the following witnesses:--