RAJESH BHALLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant Rajesh Bhalla has preferred the instant appea challenging judgment and order dated 07.03.2002 passed by the Special Judge, Jalandhar. The appellant has been convicted for the offence punishable under Section 7 read with Section 13 (2) of Prevention of Corruption Act (for short 'PC Act').

(2.) Prosecution was set in motion on the statement, Ex.PF by the complainant Gurbux Singh, PW5. Statement was made before Amrik Singh, DSP, PW10. Complainant revealed that he purchased a plot measuring 43 marlas in Durga Colony within Municipal Corporation, Jalandhar about 16 years ago. He constructed twenty shops and a godown for storing the shuttering material on this plot.

(3.) The same was known as Sidana market. He submitted site plan to the Municipal Corporation in 1996 but his case for compounding was rejected. Notice dated 24.03.1999 was issued by Jagdish Rai, SO, B&R Municipal Corporation to him and signed by the appellant Rajesh Bhalla then posted as J.E. with the Municipal Corporation.