P K VERMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is appeal against the judgment of conviction and order of sentence both dated 28.02.2006 passed by Special Judge, CBI, Punjab at Patiala, 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_425_LAWS(P&H)2_2018_1.html</FRM>

(2.) Fir (Ex.PW5/1) in this case was registered on the complaint dated 22.06.2000 (Ex.PW1/1) of Paramjit Singh, which reads as follows:-

(3.) Superintendent of Police, CBI deputed Inspector M.S. Brar to lay the trap. He called some officials of CBI and two witnesses from Home Department, U.T., Chandigarh to join the raiding party on 23.06.2000. All the CBI officials and independent witnesses assembled at his office, who were shown complaint (Ex.PW1/1). Paramjit Singh handed over 50 currency notes of Rs.100/- each to Inspector M.S. Brar on which P-powder was applied and a demonstration was held for the raiding party to show the reaction of P- powder with sodium carbonate. A list containing the serial numbers of the currency notes Ex.PW1/2 was prepared which was signed by the complainant. He was asked to keep the currency notes and hand over the same to the appellant on demand. Before handing over the currency notes to him, personal search of the complainant was taken and nothing incriminating was left with him. Complainant kept the tainted currency in the pocket of his shirt. Complainant was asked not to touch the currency notes till handing over the same to the appellant or to shake hand with him. Jaswant Singh (PW2) was requested to remain present with Paramjit Singh and to over hear the conversation between the complainant and the appellant. They were also instructed to keep a watch on the tainted currency after delivery of the same to the appellant. The pre-trap memo/handing over memo (Ex.PW1/3) was prepared.