STATE OF H P Vs. NARAIN DASS

JUDGEMENT

(1.) STATE has appealed against the judgment dated 22nd August, 2008, of learned Special Judge, Una, whereby respondents Narain Dass and others, hereinafter called accused, have been acquitted of charge, under Sections 409, 420, 465, 468, 465, 471 & 120-B of the Indian Penal Code and Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) STATE Government formulated a Scheme for construction of dry latrines, in rural areas of the STATE, and circulated the said Scheme, for implementation, to Block Development Officers. As per the Scheme, people living in rural areas were to be encouraged to construct dry latrines and by way of incentive they were to be paid `1,200/- per latrine, per family unit, in case of General Category people and at the rate of `1,500/-, per latrine, per family unit, in the case of SCs/STs.

(3.) A case was registered, after inquiry was conducted by Vigilance Department of the State, vide FIR Ex. PW-28/C, on 28th November, 1998.