STATE OF H.P. Vs. VED PARKASH

JUDGEMENT

(1.) ACQUITTAL of the Respondent for the offence under Section 7 and 13(2) of the Prevention of Corruption Act, 1988 has been challenged by the State in this appeal.

(2.) HEARD and gone through the record.

(3.) PW 2 Satish Kumar was deputed as shadow witness with the direction to give signal to the Raiding Party headed by PW7 Dy. S.P. Raghu Nath Bhatia when the currency notes are accepted by the Respondent.