CHANDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal has been filed to challenge the judgment of conviction and order of sentence dated 26/29.09.2009 whereby, accused -appellant has been convicted for offence punishable under Section 7 read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act') and sentenced to undergo RI for a period of 4 years and to pay fine of Rs. 10,000/ - with default clause.

(2.) BRIEFLY , the facts of the case are that on 09.01.2007, complainant moved an application in the office of State Vigilance Bureau, Bahadurgarh that the accused -appellant demanded Rs. 7000/ - as illegal gratification from him in order to allow him to issue slips in the cattle fair and also threatened him to face dire consequences in case of non -payment of Rs. 7000/ -. On receiving said complaint, raid was conducted by the raiding party and the alleged amount was recovered from the pocket of the accused -appellant in presence of shadow witness.

(3.) THE prosecution examined as many as 10 witnesses i.e., HC Jai Chand as PW1, Surinder Singh, Assistant as PW2, Constable Joginder Singh as PW3, Virender Sharma, Superintendent as PW4, Complainant Bijender Singh as PW5, ASI Dayanand as PW6, Om Parkash Head Clerk as PW7, Naib Tehsildar Basti Ram as PW8, ASI Ranbir Singh as PW9 and Inspector Rajinder Parshad as PW10.