- (1.)Leave granted.
(2.)This appeal by special leave is directed against the judgment dated 13.6.2012 and order dated 9.7.2012 pronounced by the High Court of Himachal Pradesh, in Criminal Appeal No.169 of 2008 preferred by the State, whereby learned Single Judge of the High Court setting aside the judgment and order of acquittal of the Trial Court convicted the appellant-accused guilty of the offence punishable under Section 12 of the Prevention of Corruption Act, 1988 (for short, "the Act") and sentenced him to undergo six months imprisonment.
(3.)The prosecution case in brief is that on 10.12.2002 at 11 AM the accused-appellant attempted to give a bribe of Rs.10,000/- to the complainant the then Additional District Magistrate, Bharmour for inducing him, a public servant, to exercise his influence to give accused supply orders for the supply of double-decker beds by corrupt or illegal means. Thereafter, complainant called police officials and lodged the complaint. List of currency notes allegedly given by the accused were prepared and the police officials recorded the statements of other witnesses. The accused was charged with having committed the aforesaid offences, to which he pleaded not guilty and claimed trial.