PREM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present criminal revision preferred under Sec. 397 r/w 401 of Cr.P.C. 1973 (hereinafter referred to as Cr.P.C.) is directed against the judgment and order dtd. 27/6/2013, passed by learned Sessions Judge, Rudraprayag in Criminal Appeal No.19 of 2010, Prem Singh Vs. State of Uttarakhand, whereby the said court has dismissed the appeal and affirmed the judgment and order dtd. 20/9/2010, passed by learned Judicial Magistrate, Rudraprayag in Criminal Case No. 97 of 2010, State Vs. Prem Singh.

(3.) In a nut-shell, case of the prosecution is that the then Secretary, Shadhan Sahkari Samiti, Ratura, District Rudraprayag, the revisionist being posted in the aforesaid capacity by making interpolation in records has embezzled an amount of Rs.47,643.16. In respect of the aforesaid embezzlement and criminal breach of trust, the Member Secretary of the Committee directed to lodge an FIR against the revisionist. Accordingly, an FIR was registered against the revisionist under Ss. 408, 467 and 468 IPC and on completion of investigation a charge-sheet was submitted against the revisionist under the aforesaid Sec. before the concerned court.