RAM DEV SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Ramdev Sharma has challenged the conviction under Section 13 (1) (e) of the Prevention of Corruption Act and sentence recorded thereunder to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 10,000/- and in default to undergo further period of six months rigorous imprisonment.

(2.) It is the case of the prosecution that accused Ramdev Sharma who was serving as SDO, Punjab Mandi Karan Board acquired property to the tune of Rs. 31 lacs disproportionate to his known sources of income of Rs. 6,66,556/- received by him as salary during the check period from March 1994 to February, 2000 as per salary statement Ex. P48 produced by PW18 Smt. Varinder Kumar, Senior Assistant, Punjab Mandi Board.

(3.) The material evidence adduced on the side of the prosecution is as follows :-