SUKHBIR SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Applicant Sukhbir Singh has filed this application under Section 378(3) Cr.P.C. seeking permission for leave to appeal against respondents State of Haryana and Harcharan Singh, challenging the judgment dated 23.05.2014 passed by learned Addl. Sessions Judge, Sirsa, whereby accused-respondent was acquitted.

(2.) It is mainly stated in the application that accompanying appeal is being filed which is likely to succeed on the grounds taken therein. It is, therefore, prayed that leave to appeal be granted.

(3.) From the record, I find that challan was presented against accused Harcharan Singh in case FIR No.12 dated 03.06.2011 under Sections 7 and 13 of the Prevention of Corruption Act (for brevity 'PC Act) by police of Police Station SVB, Hisar. The brief facts of the case as noted down in the judgment passed by learned Addl. Sessions Judge, Sirsa, are as under:-