STATE OF HIMACHAL PRADESH Vs. J S PARIHAR

JUDGEMENT

(1.) STATE has filed the present appeal against the judgment dated 27.8.2008 of the learned Special Judge (Forests), Shimla, whereby respondents J.S. Parihar and others, who were charged with and tried for offences, Under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, Sections 5 and 6 of the H.P. Prevention of Specific Corrupt Practices Act, 1983 and Sections 420, 467. 468. 471, 218 and 120-B of the Indian Penal Code, have been acquitted.

(2.) CASE of the prosecution is that in the year 1990 when respondents J.S. Parihar, Prakash Chand and Mohan were working as Executive Engineer, Junior Engineer, Head Draftsman, respectively, with the H.P. State Electricity Board and were on deputation with Nathpa Jhakari Power Corporation, they prepared false record regarding excavation of earth for development of Block Nos.14 and 15 of Type-I quarters of the said Corporation and showed payment of a sum of ` 42,206/- to respondents Rakesh Gupta and Ranjeet Thakur, who allegedly executed that work.

(3.) WE have heard learned Assistant Advocate General as also the counsel for the respondents and gone through the record.