RAJENDRA SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Informant Bhudev Prasad Dangwal lodged an FIR on 18.12.2004 at P.S. Rishikesh against accused Rajendra Singh Chauhan, which was registered as case crime no.511/2004 under Sections 420 & 406 IPC. In a nutshell, the allegation against accused-revisionist was that he took Rs.80,000/- from the informant in lieu of sending him to Maldives, but the accused-revisionist neither sent the informant to Maldives nor returned his money.

(2.) According to the complaint dated 18.12.2004 (Ex.Ka-1), the informant gave Rs.80,000/- to accused Rajendra Singh Chauhan, who promised to send him to Maldives. An agreement on stamp-paper was made. The informant was to be sent to Maldives by 25.06.2004, but the accused did not send the informant to the said island. Informant used to remind accused, but every time he (accused) took a fresh excuse. He did not return the money. Informant came to know that several other people were also cheated by the accused. Their money was also duped.

(3.) Investigation began on the basis of said first information report. After investigation of the case, the charge-sheet (Ex.Ka-5) was submitted against the accused for the offences punishable under Sections 420 & 406 IPC. When the trial began and prosecution opened it's case, charge against accused-revisionist was framed for the offences punishable under Sections 420 & 406 IPC. Accused pleaded not guilty to the charge and claimed trial.