ANIL KUMAR GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) APPLICANT has filed this revision against the order dated 24-3-2007, passed by Additional Sessions Judge (Fast Track Court), Amarpatan, District Satna, in criminal Appeal No. 35/07, affirming the judgment and order dated 3-7-2006, passed by Judicial Magistrate First Class, Amarpatan, in Criminal Case no. 384/06, convicting the applicant under Sections 420. 467 and 468 of the indian Penal Code and sentencing him to undergo Rigorous Imprisonment for two years with fine of Rs. 1000/-, Rigorous Imprisonment tor two years with fine of Rs. 2000/- and Rigorous Imprisonment with fine of Rs. 2000/-, on each count respectively. Sentences directed to run consecutively.

(2.) IN short, the prosecution case is that applicant/accused since before 3-2-1999 dishonestly induced and deceived people of Village Dihiya Kala viz vishwanath Kol, Surjdeen, Bhagwandeen, Ram Sushil, Ram Fratap, Ramhet, dayali, Samaylal, Pachai, Samay Lal, Ram Khelawan, Balli, Parasi, Chhotelal, ram Krapal, Balmik, Ganpat, Gorelal, Chavilal and Kanhai to deliver money to him on the assurance that he would return them by making it double. On their demanding back their money, he issued cheques to them, which could not be encashed. He also did not repay their money. Some of these persons, when went to Bank, they were informed that there was no money in the account of accused. A report was submitted to police by 21 persons. Police registered the case under sections 420 and 467 of Indian Penal Code finding that applicant had cheated the complainants by dishonestly inducing them to deliver money. During investigation, it was found that there was no money in the bank account of applicant.

(3.) AFTER investigation, a charge-sheet was filed before the Court.