STATE OF HIMACHAL PRADESH Vs. PARKASH CHAND BHARDWAJ

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 and 13(2) of the Prevention of Corruption Act, 1988, in short 'the Act'. Heard and gone through the record.

(2.) IN short, the prosecution case can be stated thus;

(3.) TO prove its case, the prosecution examined its witnesses and the accused was also examined under Section 313 of the Code of Criminal Procedure. The circumstances, which were found attendant upon him, were put to him, to which he denied.