MANGAT RAM KUKRETI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed Criminal Revision has been filed against the judgment dtd. 17/10/2023, passed by learned Sessions Judge, Pauri Garhwal, Camp Court, Kotdwar in Criminal Appeal No.08 of 2020, by which, the Appeal, filed against the judgment dtd. 17/12/2019, passed by learned Chief Judicial Magistrate, Pauri Garhwal on 17/12/2019 in Criminal Case No.458 of 2018, by which, the revisionist' accused was convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.5,000.00under Sec. 409 of the Indian Penal Code, 1860 (in short, 'IPC'), and, he was further convicted and sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.5,000.00under Sec. 467 IPC, has been dismissed.

(2.) Heard Mr. Vinoda Nand Barthwal, learned counsel for the revisionist and Mr. Akshay Latwal, learned Brief Holder for the State.

(3.) Mr. Akshay Latwal, AGA, for the State submits that the case of the prosecution is that the revisionist ' accused was working as a Post Master and the amount deposited by the informant was withdrawn using his forged signature.