COLLECTOR, LUDHIANA AND OTHERS Vs. MOOL CHAND

JUDGEMENT

(1.) In the instant appeal the State of Punjab has questioned the order passed by the Appellate Court dated 5.5.1984 passed in Civil Appeal No.615/163 of 1982.

(2.) Respondent Mool Chand was in the cadre of Patwari and under the administrative control of Collector, Ludhiana. While he was working as Patwari in the year 1978, for criminal mis-conduct, criminal proceedings were initiated. Based on the pendency of criminal proceedings he was placed under suspension on 7.2.1978.

(3.) Sessions Court, Ludhiana, convicted respondent Mool Chand for the offences under Sections 302 and 307 IPC, by sentencing 7 years imprisonment with fine etc. on 15.5.1978. Respondent Mool Chand preferred criminal appeal before this Court. This Court was pleased to dismiss the criminal appeal. Feeling aggrieved by the judgment passed in criminal appeal, he approached the Supreme Court and the Supreme Court upheld the judgment passed in criminal appeal, while affirming the conviction passed by the Sessions Court, Ludhiana.