Nisha Gupta, J. - (1.) This revision petition has been filed against the order dated 1.8.2001 whereby the respondents have been discharged of the offences under Section 13(1)(d) and 13(2) of the Prevention of Corruption Act.
(2.) The brief facts of the case are that a report was lodged by the Dy. S.P., Anti Corruption Bureau that in the year 1994 in Panchayat Sarniti, Aahore, boundary wall was constructed under Famine Relief Work by the contractor and in the muster-roll, names of the labourers have been written twice and thereby extra payment of Rs. 2,721 /- has been distributed and it has also been stated in the F.I.R. that the construction work, according to the measurement book, was shown for a cost of Rs. 2,59,948/- whereas as per the valuation report prepared by the A.En., PW-D., estimated it do the tune of Rs. 2,35,000/- and hence measurement book has been written excessively and Rs. 25,000/- have been incorrectly entered. After investigation, challan was filed against the respondents. The learned trial Court discharged both the accused-respondents from the aforesaid offences. Hence, this revision petition.
(3.) Heard learned counsel for the parties and perused the record of the case.;