HUSSAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed, against the judgement of conviction, and the order of sentence dated 25.10.91, rendered by the Court of Special Judge, Ferozepur,vide which, it convicted the accused (now appellant), under Section 13(2) of the Prevention of Corruption Act, 1988, and sentenced him, to undergo rigorous imprisonment for a period of one year, and to pay a fine of Rs. 1,000/-, in default thereof, to further undergo rigorous imprisonment for a period of three months.

(2.) THE facts, in brief, are that one Jagtar Singh, resident of Jandwala Kharta, was Secretary of Jandwala Kharta Cooperative Society w.e.f. 01.01.89. Earlier, he was Salesman of the said Society. He was not paid the wages from 01.11.87 onwards. The Society passed a resolution, regarding his wages on 28.03.89. On the basis of the resolution, wages were to be paid to him, after his attendance report was verified, by the Inspector, Incharge of the Society. The accused was holding additional charge of the Society. As such, he was the person, who was to verify and attest the attendance report of Jagtar Singh.

(3.) ON his appearance, in the Court, the accused was supplied the copies of documents, relied upon by the prosecution. Charge under Section 13(2) of the Prevention of Corruption Act, 1988, was framed against him, to which he pleaded not guilty, and claimed judicial trial.