HARBANS SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal is directed against judgment of conviction and order of sentence dated 7.5.1997 passed by the Special Judge, Hoshiarpur (hereinafter referred to as 'the trial Court') whereby appellant-Harbans Singh was convicted and sentenced under Section 13(2) read with Section 7 of the Prevention of Corruption Act,1988 (for short, 'the Act'), to undergo rigorous imprisonment for one and a half years and to pay a fine of Rs. 2000/- and in default of payment of fine, to undergo further rigorous imprisonment for three months.

(2.) APPELLANT -Harbans Singh expired on 1.10.2002 and Parminder Singh, his son, moved Crl. Misc. No. 46062 of 2002 for grant of permission to pursue the appeal and the same was accepted vide order dated 31.1.2003.

(3.) AFTER completion of necessary investigation, a challan was presented against the appellant, who was charged by the trial Court under Section 13(2) read with Section 7 of the Act, to which he pleaded not guilty and claimed trial.