STATE OF PUNJAB Vs. OM PARKASH

JUDGEMENT

(1.) This appeal was preferred by the State of Punjab against the judgment dated 19.09.2005, passed by Judge, Special Court, Patiala, by which the trial Court had recorded order of acquittal.

(2.) Learned State counsel vehemently argued that evidence on record about demand and acceptance of bribe amount was duly proved by official witnesses. It is submitted that the presumption under Section 20 of Prevention of Corruption Act will have be raised against the accused in the wake of the recovery of tainted money from accused. He, therefore, submitted that trial Court went wrong by acquitting the respondent-accused.

(3.) None appears for the respondent.