PITAMBAR SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This revision has been directed against the judgment dated 10.08.2005 passed by the learned Sessions Judge, Phulbani in C.R.A. No.42 of 2000. By the said judgment, the judgment of conviction and order of sentence dated 24.8.2000 passed by the learned S.D.J.M., Phulbani in G.R. Case No.379 of 1994 (T.R. No.56 of 1995) convicting the petitioner (accused) for commission of offence under section 420 of the Indian Penal Code (in short, 'the IPC') and sentencing him to undergo rigorous imprisonment for one year and to pay fine of Rs.500/- in default to undergo simple imprisonment for one month; have been confirmed.

(2.) The prosecution case, in brief, is that the informant when was working as a peon in a Girls' High School at Phulbani, the accused then was serving as a Peon in the Tahasil at Phulbani. On 4.1.1993, the informant withdrew a sum of Rs.19,500/- from her account with State Bank of India, Khajuripada Branch for marriage of her only daughter. It is stated that the accused having seen the informant withdrawing money, in the same month approached her to give Rs.11,000/- so that he would arrange a job for her son. It is stated that on repeated inducement, the informant, believing the words of the accused in good faith that her son would be getting a job under the arrangement of the accused, paid a sum of Rs.6,000/- to the accused. It is further stated that subsequently Rs.5,000/- was given by the complainant to the accused. Finally, it so happened that the accused did not adhere to the promise when the informant had to demand for the refund of that Rs.11,000/-. The same being not paid any heed to, she lodged the FIR at Phulbani Town Police Station. On completion of the investigation, charge-sheet having been filed, the accused faced the trial. In the trial, the defence taken by the accused is that of complete denial.

(3.) The trial court, on evaluation of evidence of eight witnesses examined on behalf of the prosecution and one from the side of the defence, having accepted the version of the prosecution, as presented, has found the accused to have committed offence under section 420 of the IPC and accordingly, he has been sentenced to undergo rigorous imprisonment for one year and pay fine of Rs.500/- in default to undergo simple imprisonment for one month. The appellate court being moved by the accused, no such fruitful result has come in his favour.