SHASHI MOHAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is appeal against the judgment of conviction and order of sentence both dated 12.03.2007 passed by Special Judge, CBI Court, Chandigarh, whereby the appellant was convicted for the offence punishable under Sections 7 and 13 (1) (d) read with section 13(2) of Prevention of Corruption Act, 1988 (for short-P.C. Act) and sentenced as follows:- <FRM>JUDGEMENT_226_LAWS(P&H)2_2018_1.html</FRM>

(2.) FIR in this case was registered on the complaint of Sat Pal Sharma made to CBI vide complaint (Ex. PW-1/1), which reads as follows:-

(3.) On the aforesaid complaint, FIR bearing No. 34 dated 30.11.2005 was registered with CBI, ACB, Chandigarh under the orders of Superintendent of Police (CBI) and the case was entrusted to Inspector Ravinder Kush for investigation. A team of CBI officers was constituted and it was decided to lay a trap. On the request of investigating officer, two officials of Central Excise and Custom, Chandigarh, namely, Inspector Sanjeevan Kumar and Inspector Jarnail Singh were deputed to join the CBI team by Additional Commissioner, (P&V), Central Excise and Custom, Chandigarh. Complainant was also taken to the team and introduced with independent witnesses and other members of trap team.