STATE OF HIMACHAL PRADESH Vs. LAL CHAND

JUDGEMENT

(1.) Assailing the judgment dated 25.5.2011, passed by the learned Special Judge, Kangra at Dharmshala, H.P., in Corruption Case No. 13- D/2005, titled as State of H.P. vs. Lal Chand, whereby respondentaccused stands acquitted, State has filed the present appeal under the provisions of Section 378 of the Code of Criminal Procedure, 1973.

(2.) It is the case of prosecution that on 26.4.2004, complainant Sh. Mehar Singh (PW-3) who was working as a Contractor with the Forest Department had obtained a contract for extracting resin from the trees belonging to private persons. The Divisional Forest Officer passed an Whether reporters of Local Papers may be allowed to see the judgment order for demarcation which was conducted on 23.3.2004 and a list was prepared. Complainant (PW-3) approached accused Lal Chand, who was working as a Forest Guard of Forest Beat Jaswan Kotla, Tehsil Dehra to supply the demarcation list. However, this was not done promptly.

(3.) Accused was charged for having committed offences punishable under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the Act) to which he did not plead guilty and claimed trial.