- (1.) Details of the Appeal This appeal is directed against judgment of conviction dated 28.1.2010 and order of sentence dated 29.1.2010 passed by Special Judge, Ambala vide which accused-appellant Ved Parkash was held guilty in case FIR No.58 dated 22.9.2006 registered at Police Station, State Vigilance Bureau, Ambala for commission of the offence punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter mentioned as the Act) and was sentenced as under: JUDGEMENT_954_LAWS(P&H)5_2014_1.html
(2.) The prosecution case put in a narrow compass is being reproduced as below:- The appellant-convict (hereinafter mentioned as the accused) was posted as EHC in the State Vigilance Bureau, Ambala of the Haryana Police. Complainant Sonu Kumar was running a shop of Chat-Tikki. On 22.9.2006, complainant Sonu Kumar presented an application before Inspector Ved Parkash, State vigilance Bureau, Ambala which was addressed to the DIG and had been marked by the said DIG to him. It was averred that about 5-6 months ago, he had performed some job at village Babyal and in the evening, Rinku a resident of Chhota Shivala (who was already known to him) came to him and asked about the location of house of Goyal cyclewala and as said Goyal was known to him, he had pointed towards the house of said Goyal to Rinku. About 3-4 months later, a theft took place in the house of said Goyal for commission of which theft Rinku was apprehended by the police. He told the police that the complainant had disclosed the location of Goyal's house to him. The complainant was whisked away by the police to CIA Staff, Ambala. However, upon interrogation, he was left off. On 21.9.2006, accused came to him and demanded Rs.5,000/- as his fee on the plea that he had saved him from the theft case. The complainant did not want to pay the bribe but the accused was insisting upon for payment of the bribe amount. Planning of the trap
(3.) The complainant produced Rs.5,000/- in cash containing three currency notes of the denomination of Rs.1,000/- each, three currency notes of the denomination of Rs.500/- each and five currency notes of the denomination of Rs.100/- each to the Inspector, Vigilance Bureau. All the currency notes were taken into police possession, a list whereof was prepared. Inspector Ved Parkash had put his initials on the currency notes and had also applied phenolphthalein powder (P. Powder). The currency notes were thereafter handed over to the complainant, who was directed to hand over the same to the accused on specific demand. The complainant was accompanied by shadow witness Ramesh Kumar s/o Krishan Lal. The shadow witness was instructed to hear the conversation between the complainant and the accused and then to give a pre-determined signal to the rest of the trap party on receipt of bribe amount by the accused. Laying of the trap;