ROOP CHAND Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Having heard learned Counsel for the parties, it appears that the revisionist convict Roop Chand was posted as a Class IV employee in the State Bank of India, Haridwar. During his tenure, he embezzled an amount worth Rs. 44,172/- of the bank. The matter was reported to the police. After investigation, chargesheet was submitted against the accused revisionist. Learned trial court after considering the entire evidence on record found Roop Chand guilty for the offences under Section 409, 420, 468 IPC vide its judgment and order dated 19.7.2006. For these offences, he was sentenced to various terms of imprisonments, which were directed to run concurrently.

(2.) Feeling aggrieved, the convict Roop Chand preferred an Appeal No. 67 of 2006, which was dismissed by the Sessions Judge, Haridwar vide his judgment and order dated 26.10.2006. Thus, the judgment and order of the trial court stood affirmed.

(3.) Feeling disgruntled, the convict revisionist has preferred the instant revision before this Court.