- (1.) Vide this judgment, above mentioned two appeals would be disposed of as the appellants have challenged their conviction and sentence for commission of offence punishable under Section 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and Sections 409, 468, 465 read with 471 of the Indian Penal Code, 1860 (IPC for short) as ordered by the Special Judge vide judgment/ order dated 8.7.2003 in FIR No.26 dated 9.6.1995 registered at Police Station Vigilance Bureau, Jalandhar.
(2.) During the pendency of the appeal, appellant Parshotam Lal Puri died on 14.11.2011 and vide order dated 7.5.2013, his legal representatives were allowed to pursue the appeal.
(3.) Prosecution story, in brief, is that Deputy Superintendent of Police, Vigilance Gurmej Singh learnt from reliable sources that appellants had shown purchase of uniform of Class-IV employees and other articles in the year 1991, while posted in the District Treasury office, but had embezzled the amount in question. Appellants had not purchased any uniform for Class-IV employees. Further appellants had failed to account for certain furniture/ articles bought for the office.;