STATE OF HARYANA Vs. MAHARAM SINGH

JUDGEMENT

(1.) Applicant-State of Haryana has filed this application under Section 378(3) Cr.P.C. seeking permission for leave to appeal against respondent Maharam Singh, challenging the judgment dated 04.03.2015 passed by learned Special Judge, Faridabad, whereby accused-respondent was acquitted.

(2.) It is mainly stated in the application that impugned judgment of learned trial Court is contrary to law and facts. It is further stated that judgment of acquittal of accused-respondent has caused grave miscarriage of justice. It is, therefore, prayed that leave to appeal be granted.

(3.) From the record, I find that challan was presented against accused Maharam Singh in case FIR No.31 dated 209.2011, under Sections 7 and 13(1)(d) of the Prevention of Corruption Act, by police of Police Station State Vigilance Bureau, Gurgaon. The brief facts of the case as noted down in the judgment passed by learned Special Judge, Faridabad, are as under:-