ROOP SINGH PATWARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and the order of sentence ordered by learned Special Judge, Moga, vide judgment of conviction and order of sentence dated 01.04.2006. The appellant was convicted under Sections 7 and 13 (2) of the Prevention of Corruption Act 1988 (for short 'the Act') and sentenced to undergo rigorous imprisonment for four years with fine of Rs.5000/-, in default of payment of fine, to further undergo rigorous imprisonment for six months under Section 7 of the Act. He was further sentenced to undergo rigorous imprisonment for four years with fine of Rs.5000/-; in default of payment of fine, to further undergo rigorous imprisonment for six months under Section 13(2) of the Act.

(2.) The case of the prosecution, as set out from the judgment of the Trial Court, is as under:-

(3.) On presentation of challan, the trial Court finding a prima facie evidence against accusedappellant, framed charges for the offences punishable under Sections 7 and 13(2) of the Act. The accused pleaded 'not guilty' and claimed trial.