ROHIT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In this revision the judgment under challenge is dated 24.09.2004 passed by Additional Sessions Judge (FTC) Durg in Criminal appeal No. 388/2002. The findings recorded by the trial Court have been maintained as a whole.

(2.) Facts of the case, in brief, are that on 29.04.1994 the accused/applicant took Rs. 17,000/- from Prem Pratap (PW-1) in the name of getting him employment as peon in collectorate. Thereafter when PW-1 came to know that the accused/applicant did like that with so many other people, the report was lodged on 16.05.1994.

(3.) Learned Magistrate convicted the accused/applicant under Section 420 IPC and sentenced him to undergo RI for two years with fine of Rs. 500/- plus default stipulation. Learned lower appellate Court in appeal maintained the findings of the trial Court as a whole. Hence this revision.