SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of the afore-stated Criminal Revisions as they arise out of the same First Information Report.

(2.) Petitioner Swaran Singh was deputed to work as Secretary of Khalaspur Co-operative Agricultural Service Society (hereinafter referred to as the Society') vide Resolution passed by the Society on 11.2.1984. While working as such, the Petitioner misappropriated an amount of Rs. 3,08,715.17 during the years 1984, 1985 and 1986. Separate three challans were submitted by the police concerning the misappropriation of the amounts of the Society by the Petitioner during the years 1984, 1985 and 1986 though a single F.I.R i.e F.I.R No. 32 dated 17.8.1988 under Sections 406 and 498 of the Indian Penal Code., (for short 'the Code') had been registered against the Petitioner at Police Station Bassi Pathana. Three different judgments and sentence orders were rendered by the learned trial Judge convicting and sentencing the Petitioner under Section 408 of the Code.

(3.) Vide judgment of conviction and the sentence order dated 20.2.2001, concerning the misappropriation d6ne by the Petitioner during the year 1985, passed by the trial Court, the Petitioner was convicted under Section 408 of the Code and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1,000/- in default whereof to undergo further rigorous imprisonment for four months. The appeal preferred by the Petitioner against this judgment of conviction and the sentence order was dismissed by the lower appellate Court vide judgment dated 22.7.2003. Criminal Revision No. 387 of 2004 has been preferred by the Petitioner against his conviction and sentence for the misappropriation of the Society's amount during the year 1985.