DEEPAK WALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant, namely, Deepak Walia, has preferred this appeal impugning the judgment and order dated 22.03.2004 (hereinafter referred to as 'impugned judgment') passed by the learned Special Judge, Patiala (hereinafter referred to as 'trial Court'), whereby, he has been convicted for the commission of offence punishable under Sec. 7 of the Prevention of Corruption Act, 1988 (for short as the 'Act') and sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1,000/ - or in default of payment of fine, to further undergo rigorous imprisonment for a period of three months. Brief facts of the case in hand, as noticed in para No. 2 of the impugned judgment, are being reproduced as under: - -

(2.) On presentation of the challan, copies of the documents as provided under Sec. 208 Cr.P.C. were supplied to the accused free of cost.

(3.) The accused was charge -sheeted for the commission of offence under Sec. 7 of the Act to which he pleaded not guilty and claimed trial.