PAVINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Assailing the judgment dated 23.8.2012, passed by the learned Special Judge, Chamba Division, Chamba, H.P. in Corruption Case No. 3 of 2011, titled as State of Himachal Pradesh Vs. Sudhir Singh & others , whereby present appellant Pavinder Singh (Accused No. 3) stands convicted for having committed offences punishable under the provisions of Sec. 420 Indian Penal Code read with Sec. 13(d)(ii) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the Act) and sentenced to undergo rigorous imprisonment for a period of two years and pay fine of Rs. 10,000.00 and in default thereof, to further undergo simple imprisonment for two months for offence punishable under Sec. 420 Penal Code and rigorous imprisonment for a period of two years and pay fine of Rs. 10,000.00 and in default thereof to further undergo simple imprisonment for two months for offence punishable under Sec. 13(2) of the Act, he has filed the present appeal under the provisions of Sec. 374 of the Criminal Procedure Code, 1973.

(2.) Facts leading to the filing of the present appeal are as under:

(3.) But the matter did not rest here. Since Revenue Officials had connived with the private applicants, F.I.R. No. 4/2010, (Ext.PW-21/A), came to be registered on 26.3.2010 at Police Station SV & ACB, Chamba under the provisions of Sections 420/467/468/471/120B Penal Code and 13/132 of the Act. Investigation, prima facie, revealed complicity of all the accused in the alleged crime, which led to the filing of challan in the Court for trial.