RAVINDER PAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Dr.Ravinder Pal Singh and Khubi Ram were convicted under Sections 7 and 13 of the Prevention of Corruption Act, 1988. Dr.Ravinder Pal Singh was sentenced to undergo R.I. for 1 year and to pay a fine of Rs. 1000/- and in default, to undergo a further period of 3 months R.I. for the offence under Section 7 of the Prevention of Corruption Act. He was also sentenced to undergo R.I. for 2 years and to pay a fine of Rs. 2000/- and in default, to undergo a further period of 6 months R.I. for the offence under Section 13 of the Prevention of Corruption Act. Accused Khubi Ram was sentenced to undergo R.I. for 1 year and to pay a fine of Rs. 500/- and in default, to undergo a further period of 2 months R.I. for the offence under Section 7 of the Prevention of Corruption Act. He was also sentenced to undergo R.I. for 2 years and to pay a fine of Rs. 1000/- and in default, to undergo a further period of 3 months R.I. for the offence under Section 13 of the Prevention of Corruption Act.

(2.) Challenging the above judgement of conviction passed by the trial Court, both the above named accused have preferred the above individual appeals.

(3.) It is the case of the prosecution that accused Dr.Ravinder Pal Singh who was posted as Dental Surgeon, demanded a sum of Rs. 2000/- from PW4 Yudhbir Singh as an illegal gratification for examining the injury caused to his teeth and accepted the bribe of Rs. 2000/- on 21.7.2001 and handed over the same to co-accused Khubi Ram who shared common intention with him.