JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal was originally filed by Jaswant Singh son of Atma Singh son of Sagar Singh (now deceased), against the judgment of conviction, and the order of sentence, dated 03.03.92, rendered by the Court of Special Judge, Bathinda, vide which, it convicted Jaswant Singh (since demised), and sentenced him as under:-

(2.) DURING the pendency of appeal, Jaswant Singh died, and his legal representatives namely Inderjeet Kaur, widow, Jasvir Singh, son, Swaran Singh, son, and Pushpinder Kaur, daughter, were ordered to be brought on record, as appellants, vide order dated 01.12.2008.

(3.) ON his appearance, in the Court, the accused was supplied the copies of documents, relied upon by the prosecution. Charge under Sections 161 of the Indian Penal Code, and 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act, 1988, was framed against him, to which he pleaded not guilty, and claimed judicial trial.