STATE OF HIMACHAL PRADESH Vs. MADAN LAL

JUDGEMENT

(1.) The instant appeal is directed by the State of Himachal Pradesh against the impugned judgment rendered on 4.12.2013 by the learned Special Judge, Una, H.P. in Corruption Case No. 4-VII of 2011 whereby the learned trial Court acquitted the respondent (for short 'accused') for the offences charged.

(2.) The prosecution story, in brief, is that the principal accused Ramesh Chand Chaudhary, now deceased, in the year 1999 was posted as Naib Tehsildar. A complaint was received and on preliminary inquiry it was revealed that deceased accused after having entered into conspiracy with accused Madan Lal got issued sale letter in respect of land Khasra No. 2280 situated in village Amb in favour of one Anayat Ali.

(3.) Notice of accusation stood put to the accused by the learned trial Court for his committing offence punishable under Section 420 read with Section 120-B of the Indian Penal Code to which he pleaded not guilty and claimed trial.