STATE OF TELANGANA Vs. Y.PUSHPALATHA

JUDGEMENT

(1.) Aggrieved by the order, dtd. 17/8/2023, passed in W.P.No.41411 of 2016 by a learned Single Judge of this Court, the present Writ Appeal is filed.

(2.) Heard Government Pleader for Services-I appearing for the appellants and Sri Kowturu Pavan Kumar, learned counsel appearing for the respondent.

(3.) Learned Government Pleader appearing for the appellants had contended that the respondent's husband viz., Sri Y. Krishna Rao was working as Senior Assistant in the Principal Chief Conservator of Forests. While he was working as Senior Assistant, an ACB trap was laid against him on 30/4/1998, and he retired from service on attaining the age of superannuation on 31/12/2003. The disciplinary proceedings continued against him, as the ACB case was pending. The Additional Special Judge for SPE and ACB cases, Hyderabad vide judgment, dtd. 24/3/2006 in C.C.No.21 of 1999, convicted and sentenced him to undergo rigorous imprisonment for two years and pay a fine of Rs.2,000.00 for the offence under Sec. 7 and 13 (i)(d) r/w. Sec. 13 (2) of the Prevention of Corruption Act, 1988. Thereafter, he has preferred Criminal Appeal No.503 of 2006 and the same was dismissed confirming the conviction of the ACB Court vide judgment, dtd. 15/12/2014. Challenging the same, the respondent's husband has preferred S.L.P.No.2507 of 2015 before the Honourable Supreme Court and during the pendency of the said S.L.P., respondent's husband expired on 1/1/2016 and therefore, the Honourable Supreme Court dismissed the said S.L.P as abated on 30/6/2016.