Chatra Ram Jat, J. - (1.) THIS appeal is directed against the judgment and order dt. 10.01.2003 passed by the Sessions Judge, Prevention of Corruption Act, Bikaner, whereby he acquitted from the charge under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988.
(2.) BRIEF facts of the case are that an F.I.R. No. 133/1992 was registered with Rajasthan State Investigation Bureau, Jaipur against Jagmal Singh, Project Manager, when he was posted as in World Food Programme, I.G.N.P. Bikaner. It is stated in the report for the check period 1960 -62 his income from the valid resources was Rs. 12,50,000/ - but he was found to be properties of Rs. 31,31,920/ -. A search was conducted at Kamrani House, Gas Sales Agencies, and Anupam Video Vision on 21.10.1992 and lockers of SBBJ Bikaner was also searched. Thus, in all Rs. 55,09,092/ - was found in his possession but income was considered to be 10,09,092/ -. Hence, accused was having in possession of Rs. 45,09,092/ - for which he could not able to furnish satisfactory reply and he was to retire on 31.07.1983. After completion of the usual investigation, challan under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988 was filed against the accused respondent, who denied the same and claimed for trial.
(3.) IN trial, prosecution produced as many as 36 witnesses and 293 documents whereas accused respondent produced 6 witnesses in his defence and produced 14 documents.;