REGENT COMPUTRONICS PVT. LTD.

P R Rajpal Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

V D JHINGAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURAJ MAL VS. STATE DELHI ADMINISTRATION [REFERRED TO]
MADHUKAR BHASKARRAO JOSHI VS. STATE OF MAHARASHTRA [REFERRED TO]
M NARSINGA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AMAR SINGH VS. BALWINDER SINGH [REFERRED TO]
VISVESWARAN VS. STATE REPUBLIC [REFERRED TO]
UNION OF INDIA VS. PURNANDU BISWAS [REFERRED TO]
T SUBRAMANIAM VS. STATE OF TAMIL NADU [REFERRED TO]
OM PRAKASH VS. STATE OF HARYANA [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
V VENKATA SUBBARAO VS. STATE [REFERRED TO]
BUDH SINGH VS. STATE OF M P [REFERRED TO]
C M GIRISH BABU VS. CBI COCHIN [REFERRED TO]

JUDGEMENT

(1.) The appellant has been convicted for offences under Sections 7 and 13 (a) (d) of the Prevention of Corruption Act (hereinafter referred to as the Act).

(2.) Bereft of all details, the prosecution case is that the accused, who was working as Chief Engineer, NHPC Baira Siul Project, Surangani, District Chamba, H.P., had demanded bribe of Rs.20,000/- from complainant Shri Kamal Kishore (PW10), who was working as Government Contractor, for clearing his outstanding bills.

(3.) Adverting to the case of the prosecution, the star witness is the complainant PW-10 Shri Kamal Kishore, whose evidence requires consideration. He states that he is working as Government Contractor. In the year 2009, he had been assigned two works of NHPC which had been completed by him on 31.3.2009.

Click here to view full judgment.

P R RAJPAL Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address