DINBANDHU BAVARLAL SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present revision application, filed under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the order 21st March, 2002 passed by the learned Chief Judicial Magistrate, Surat in Criminal Case No. 684 of 1990 and also further prayed to convict the accused persons for the offence punishable under Sections 408, 465, 401, 471, 472(A) and 34 of the Indian Penal Code.

(2.) It is the case of the prosecution that the respondents-accused were working with Gujarat State Road Transport Corporation. The respondents-accused were deputed on the post of Booking Clerk at Surat Depot and were assigned work of advance ticket booking of the passengers after collecting fare and also to make necessary entries in the voucher books issued by the S.T. Corporation. It was found that the accused persons by manipulating the advance booking voucher books and the method of booking being changed with dishonest intention, misappropriated lakhs of rupees and had submitted false accounts. Therefore, a criminal complaint was filed against the accused and thereafter criminal case was tried.

(3.) After hearing both the sides, the learned Chief Judicial Magistrate, Surat vide his order dated 21st March, 2002/passed in Criminal Case No. 684 of 1990 acquitted the respondents-accused from the charges levelled against them.