KAILASH CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rigorous imprisonment for three years and a fine of Rs. 1,000/- each under Sections 409 and 468 IPC and rigorous imprisonment for two years and a fine of Rs. 1,000/- under Section 471 IPC have been awarded to the petitioner-accused (herein referred as 'the accused') by the Court of Judicial Magistrate Ist Class, Narnaul vide judgment dated 23/24.11.2000. The appeal, preferred by him, was dismissed with the modification in the sentence while reducing the same from three years to one year under Sections 409 and 468 IPC and two years to one year under Section 471 IPC.

(2.) The accused was a Branch Post Master. The case was registered against him on a complaint forwarded by Bahadur Singh, Sub Divisional Inspector (Post Office), Narnaul to the effect that during his posting as Branch Post Master, Koriawas, he forged the signatures of Sultan Singh on 21.11.1985 to whom the amount of Rs. 800/- pertaining to money order sent by his son, was to be paid. Similarly, one Satpal son of Rewati Ram entrusted a sum of Rs. 300/- to the accused on 26.12.1985 for depositing into his account. Though, he made entry regarding the deposit of said amount in the pass-book of Satpal but neither he made any entry with regard to deposit of the same in post office record nor accounted for in the Post Office Account. In the same manner, he took a sum of Rs. 1100/- from Ram Singh and made entry in his pass book but did not deposit the said amount in the post office. On the basis of this complaint, case was registered against the accused and investigated. On completion of investigation, challan against him was presented.

(3.) The accused was charged for the aforesaid offences to which he pleaded not guilty and opted to contest.