STATE OF H.P. Vs. VIRENDER KUMAR

JUDGEMENT

(1.) Respondent was tried and acquitted for the offences punishable under Sec. 7 read with Sec. 13(2) of the Prevention of Corruption Act, in short 'the Act', allegedly for having accepted the bribe to the tune of Rs. 300/ - from Hoshiar Singh (PW2) on 9th November, 1998, in the Patwarkhana, for supplying the copies of the revenue record, to the complainant, to which he required for execution of the sale deed. The acquittal of the Respondent has been challenged in this appeal, by the State on law and facts.

(2.) In short, the prosecution story can be stated thus. On 5.11.1998, the complainant Hoshiar Singh aforesaid approached the Respondent to obtain the revenue papers, with respect to his land, but the Respondent gave him a copy of the jamabandi and charged Rs. 100/ -. When the complainant demanded the other revenue papers, the Respondent raised the demand of Rs. 300/ -more to which the complainant was not readily having with him, therefore, he was asked to come on 9th November, 1998.

(3.) Hoshiar Singh complainant narrated the entire incident to his friend PW3 Puran Chand. He also discouraged him not to offer any bribe to the Respondent -patwari, but advised him to report the matter to the vigilance wing of the police department.