GOPAL PRASAD RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Lalit Sharma, Advocate present for the applicant.

(2.) MR . K.S. Rawal, learned AGA, present for the State.

(3.) THE applicant was working as "Hawaldar" in PAC Uttarakhand Police in the year 2004. A First Information Report was registered under Section 409 of I.P.C. against the applicant for breach of trust. The said FIR was filed against the applicant for embezzlement of an amount of Rs.6,57,408/ - (Six lakh fifty seven thousands four hundred eight only) in which charge sheet has been submitted and the matter is pending before the court concerned since 28.09.2005. The prosecution had closed its evidence on 12.12.2013 and thereafter the statement of the accused/applicant was recorded under Section 313 of Cr.P.C. Since then the applicant is only taking dates for evidence of defence witnesses. He has already taken 44 dates, since then, but the so -called defence witnesses have not been produced. Now the evidence was closed vide order dated 17.04.2015 by the trial court. Aggrieved the applicant has filed the revision before the learned Session Judge, which was dismissed by the revisional court. Hence the applicant has filed the present application under Section 482 of Cr.P.C before this Court.