GURCHARAN SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BOTH the appeals are taken up together for disposal being arisen from same judgment.

(2.) BOTH the appeals have been filed by the appellants against the judgment of conviction and order of sentence dated 21.03.2005, passed by learned Special Judge, Patiala, whereby the accused -appellants were held guilty and convicted under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 and sentenced them to undergo rigorous imprisonment for a period of 2 1/2 years each and to pay a fine of Rs. 1500/ - each and in default of payment of fine, to further undergo rigorous imprisonment for a period of two months each under each Section.

(3.) ON presentation of challan against accused -appellants, copies of challan and other documents were supplied to them under Section 207 Cr.P.C. Finding prima facie case, accused -appellants were charge -sheeted under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988, to which they pleaded not guilty and claimed trial.