SATBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has arisen out of judgment/order dated 19.1.1988/21.1.1988 passed by Special Judge, Rohtak whereby the appellant has been convicted under Section 5(1)(d) read with Section 5(2) of the Prevention of Corruption Act and Section 161 I.P.C. and sentenced to undergo eighteen months rigorous imprisonment on both the counts. The sentences have, however, been ordered to run concurrently.

(2.) THE prosecution story lies in a narrow compass as under.

(3.) INSPECTOR Kidar Nath organised a raiding party and joined Shri P.C. Gupta, Assistant Conservator of Forests in the same. The notes were treated with phenolphthalein powder and handed back to Rajender Parshad in order to pass them over to the accused on demand and then to give a signal by moving his hand on his head. Shri P.C. Gupta was to act as a shadow witness. His job was to hear the talk between the appellant and the complainant, to see the passing over of money and then to pass the signal on to the raiding party.