STATE OF H.P. Vs. GIRDHARI LAL

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 9/12/2014, passed by the learned Special Judge, Una, H.P (Learned Trial Court) vide which the respondent (accused before the learned Trial Court) was acquitted of the charges framed against him. (Parties shall hereinafter be referred to in the same manner as they were arrayed before the learned Trial Court for convenience).

(2.) Briefly stated, the facts giving rise to the present appeal are that the police presented a challan against the accused for the commission of an offence punishable under Sec. 7, read with Sec. 13(2) of the Prevention of Corruption Act (PC Act). It was asserted that the informant Sushil Kumar (PW11) was holding a General Power of Attorney of of his mother Ramakanta for partitioning Khewat Nos. 57 and 58.

(3.) Learned Trial Court found sufficient reasons to of summon the accused. When the accused appeared, he was charged with the commission of offences punishable under Sec. 7 read with Sec. 13 (2) of the PC Act, to which he pleaded not guilty and claimed to be tried.