Muttaci Jeyapaul, J. - (1.) Accused -appellants Sukhdeep Singh and Iqbal Singh were convicted and sentenced by the trial Court as follows: - - JUDGEMENT_14_LAWS(P&H)1_2016.jpg Accused Sukhdeep Singh has preferred Criminal Appeal No. 500 -SB of 2010 while accused Iqbal Singh has preferred Criminal Appeal No. 432 -SB of 2010 aggrieved by the judgment of conviction and sentence recorded by the trial Court.
(2.) Some of the records were missing. As per order passed by this Court, only certain records were reconstructed. It was reported by the Registry that Exhibits D -5, D -6, D -8, D -10, D -13 and D -15/4 could not be traced in spite of the best efforts taken by the Registry. Reconstruction of those documents was also not possible as copies of the same were not available with any of the counsel on record. Learned counsel appearing for the accused Sukhdeep Singh and Iqbal Singh submitted during the course of hearing that they would not rely upon those missing documents during the course of arguments. Thereafter, arguments on either side were heard by this Court.
(3.) PW -4 Rajiv Puri was the complainant in this case. His wife Kavita Puri started a firm in the name of M/s. Mudra Associates in Sector 34 -A, Chandigarh. He was the Managing Director of the said firm. The firm acted as a passport submission agency. PW -4 has deposed that on 15.5.2007, one police constable came to his office and asked him to meet Sukhdeep Singh, Sub Inspector in Sector 34 Police Station. Accordingly, he proceeded to the said police station at 6.45 PM on the said day and met accused Sukhdeep Singh, Sub Inspector. Sukhdeep Singh told him that verification of his firm M/s. Mudra Associates had come to him from the Passport Office, Chandigarh. Therefore, he demanded Rs. 15,000/ - as bribe for preparing a favourable report. He was also warned that if the said amount was not given, accused Sukhdeep Singh would register a case against him. As PW -4 expressed that the demand was very high, accused Sukhdeep Singh introduced him to accused Iqbal Singh and directed PW -4 to discuss the matter with him. PW -4 made a request to reduce the bribe amount. Accused Iqbal Singh assured PW - 4 that he would contact him over phone.;