SHIV CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 Cr.P.C. has been preferred claiming for the following reliefs:-

(2.) This Criminal Appeal has been preferred against the judgment dtd. 7/9/2000 whereby the learned Special Judge, Prevention of Corruption Act Cases, Jodhpur convicted Shiv Chand, for the offences under Ss. 7 and 13 (1) (d)(2) of the Prevention of Corruption Act, 1988 and sentenced him to undergo a sentence of 1 year R.I. along with a fine of Rs.2,000.00 in default of payment of which, he was to undergo further 3 months S.I. and 2 years R.I. along with a fine of Rs.4,000.00 in default of payment of which he was to undergo further 6 months S.I., respectively.

(3.) At the outset, learned counsel for the appellant submits that convicted person, Shiv Chand passed away, on 21/3/2019, and that his legal heirs have been taken on the record, and are the appellants herein.