SUDHA RANI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) CM No.9438-CWP-2016

(2.) Sh. Ramesh Chander, husband of the petitioner, who was working as a Patwari in the Revenue Department in the State of Punjab since 17.7.1982. During his service an FIR No.24 dated 22.12.2010 under Section 7 read with Section 13(2) of the Prevention of Corruption Act, 1988 was registered against him at Police Station of Vigilance Bureau, Amritsar.

(3.) Sh. Ramesh Chander Patwari continued to perform his duties during the trial. Vide judgment dated 18.11.2014, he was convicted by learned Special Judge, Gurdaspur under section 7 and 13(2) of the Prevention of Corruption Act, 1988 and sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs.5000/-. Against the said judgment, he preferred an appeal before this Court, which was admitted and vide order 11.12.2014passed in CRM No.36978 of 2014 in CRA-S-4951-SB of 2014, his sentence was suspended. Unluckily, Ramesh Chander, Patwari died on 16.01.2015 when he was still performing the duties as Patwari.