JANG BAHADUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been preferred by Jang Bahadur, who was named as an accused in case FIR No. 130 dated 9.11.1995, registered at Police Station Mohali, under Section 408 IPC.

(2.) The Court of Sub Divisional Judicial Magistrate, Kharar, vide its impugned judgment dated 9.11.2000, held the petitioner guilty of an offence under Section 408 IPC and sentenced him to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs. 1 ,000/-. In default of payment of fine, to further undergo rigorous imprisonment for a period of six months. Aggrieved against the same, the petitioner had filed an appeal. The Court of Additional Sessions Judge, Rupnagar, while upholding the conviction and maintaining the sentence, has dismissed the appeal. Hence, the present revision petition.

(3.) The petitioner was charged for an offence under Section 408 IPC. The charge stated that the petitioner remained as a Secretary of the Upper Co-operative Society Limited, Khumbra. During the period from 11.5.1991 to 16.6.1993, he collected an amount of Rs. 82,351/- from Bachan Singh, Ajaib Singh, Teja Singh and Harchand Singh and others, members of the Society but instead of depositing it in the account of the Society, he had embezzled the same.