NIRMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS criminal appeal has been filed against the judgment dated 5.10.2006 passed by the Additional Sessions Judge -cum -Special Judge, Amritsar whereby the appellant was convicted for commission of offence under Section 13(1)(e) read with Section 13(2) of P.C Act and was sentenced to undergo rigorous imprisonment for a period of three years and also to pay a fine of Rs.10,000. In default of payment of fine, the convict was further directed to undergo rigorous imprisonment for two months.

(2.) IN brief, the facts put forth by the prosecution are that Nirmaljit Singh Patwari while being posted for 12 years in Patwari Circle Nangli, Tehsil Amritsar indulged in corrupt practices and corrupt means. He amassed the assets, movable and immovable in his name and in the name of his family members which are disproportionate to his known sources of income.

(3.) THE expenditure and assets were found disproportionate to the extent of Rs.1,48,47,068.40 paise. The accused could not explain the said disproportionate assets. Requisite sanction was obtained from the competent authority for prosecution of the accused. On completion of investigation, the accused was sent up to face trial for the commission of offences under Section 13(1)(d)(e) read with Section 13(2) P.C Act, 1988 and under Sections 420, 465, 467, 468, 471, 120 -B IPC.