A.S.BAINS, J. - (1.) THE appellant was convicted for an offence under Section 165-A, Indian Penal Code, and sentenced to undergo rigorous imprisonment for six months by the Special Judge, Faridkot on 18th May, 1983. He has preferred his appeal aging his conviction and sentence.
(2.) THE prosecution case as set up at the trial was that a case under Section 43/506, Indian Penal Code, was registered against the appellant SC 56 therein that the accused persons had burn bundles of wheat sieves and certain other articles belonging to Gurdev Singh, complainant (D.W 1) The accused of that case made an application to the Dy. S.P. Muktsar for an enquiry by him as they were innocent. It is alleged that on 18th July, 1983 Inspector Jaswant Singh, P.W. was present in his office at Giddarbaha. The appellant approached him and offered him Rs. 5,000 as a reward for his services. Inspector Jaswant Singh rang a bell, at which A.S.I. Jaspal singh and Head Constable Ranjit Singh came in his room A.S.I. Jaspal Singh took into possession the currency notes Exhibits P.1 to P.50 vide Memo Exhibit PB and also arrested the appellant (accused) and a case was registered at Police Station Giddarbaha vide F.I.R. Exhibit PA.
(3.) AT the trial, the appellant denied the prosecution allegation and his version is as follows:- "Inspector Jaswant Singh had been calling me and co-accused and the complainant -party and has suggested that the matter may be compromised. He had asked me that the accused party should bring Rs. 5,000 for being paid to the complainant party. I brought the sum of Rs. 5,000 for being paid to Gurdev Singh, complainant-party. They were not meant for bribe. That case has since been compromised and we have been acquitted." He also produced in his defence Gurdev Singh D.W.1 complainant in the earlier case, at whose statement the F.I.R. Exhibit PD in the case under section 435 and 506 I.P.C. was registered.;