SATYAWAN DAHIYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present appeal is directed against the judgment of conviction and order of sentence dated 1.02.2006 passed by learned Special Judge, Panipat whereby the appellant [Satyawan Dahiya] was convicted under Sections 7 and 13(1)(d) of Prevention of Corruption Act, 1988 (for short, "the Act") and was sentenced as under:-

(2.) Relevant facts of the case, that Satyawan Dahiya while working as Land Valuation Officer in Samalkha Primary Co.op. Agriculture and Rural Development Bank Ltd., Samalkha [hereinafter referred to as "the Bank"] demanded illegal gratification of Rs.7,000/- from complainant Dharampal for getting his loan of Rs.1,20,000/- sanctioned. The complainant was not willing to give the bribe money and as such, reported the matter to the Police. On this, police party conducted raid on 7.7.2003 and the appellant-accused was found to be in possession of illegal gratification amount of Rs. 7,000/- consisting of 12 currency notes of denomination of Rs.500/- each and 10 currency notes of denomination of Rs.100/- each. The said currency notes were taken into police custody.

(3.) After completion of investigation and obtaining sanction from the competent authority, challan was presented in the Court for trial.