STATE OF HIMACHAL PRADESH Vs. PARKASH CHAND

JUDGEMENT

(1.) The State has laid a challenge to the acquittal of the respondent, hereinafter referred to as 'the accused', in Corruption Case No. 37-CC/7 of 2010, decided on 30.3.2013, for the offence punishable under Sections 7 & 13(2) of the Prevention of Corruption Act, 1988, in short 'the Act'.

(2.) Heard and gone through the record.

(3.) In short, the prosecution case can be stated thus;