STATE OF HIMACHAL PRADESH Vs. KRISHAN CHAND

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THIS appeal has been filed by the State, challenging acquittal of Respondent Krishan Chand, by learned Special Judge, vide judgment dated 4th January, 2006, in a case, under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988.

(3.) PW -12 Sunder Singh apprised PW -4 Hira Singh of the illegal demand made by the Respondent. On the next day, PW -12 Sunder Singh, accompanied by PW -4 Hira Singh, went to the Office of Deputy Superintendent of Police (Anti -Corruption), PW -9 Amar Nath, at Kullu. Sunder Singh (PW -12) lodged FIR Ex. PW -9/A. PW -9 Amar Nath then made preparation for laying trap. He asked PW -12 Sunder Singh to make available currency notes of Rs. 500/ -. Ten currency notes of the denomination of Rs. 50/ -each were made available by PW -12 Sunder Singh to PW -9 Amar Nath, Deputy Superintendent of Police. Those currency notes were treated with phenolphthalein powder and returned to PW -12 Sunder Singh, with a direction not to fiddle with them and to hand them over to the Respondent, on demand. PW -4 Hira Singh was asked to act as shadow witness.