RAM SURESH TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Petitioner, learned counsel for the State as well as learned counsel for the Accountant General.

(2.) By notification, as contained in Annexure-1, whole pension of the Petitioner has been stopped permanently in the light of his conviction and sentence in a case under the Prevention of Corruption Act, 1947. In the notification itself it has been noticed that Petitioner has filed an appeal against the judgment of his conviction and sentence in this Court which has been admitted for hearing.

(3.) From the judgment of the trial court, annexed as Annexure-8 to I.A. No. 837 of 2011, it appears that Petitioner was put on trial on the charge of having disproportionate property in the name of his wife and daughter.