AMITAVA ROY,J. - (1.) Leave granted.
(2.) The appellant, heir of Mukhtiar Singh (since deceased) has carried this appeal to this Court against the affirmation of his conviction under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 (for short, hereafter referred to as 'the Act'), recorded at the first instance by the learned Special Judge, S.A.S. Nagar (Mohali) in his judgment and order dated 04.09.2009. Thereby the predecessor of the present appellant had been, as a consequence of his conviction, sentenced to rigorous imprisonment for one year for the offence under Section 7 and to pay a fine of Rs. 2,000/- therefor and further sentenced to 2 years' rigorous imprisonment for the offence under Section 13(2) of the Act along with fine of Rs. 2,000/- with related default sentence.
(3.) Though this verdict was challenged before the High Court by the original convict, he, during the pendency of the appeal expired, whereupon the present appellant got herself substituted with a bid to purge him of the stigma. She having failed in her endeavour as the appeal has been dismissed, seeks redress from this Court.;