RAGHUBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 3rd March, 2004 passed by the learned Additional Sessions Judge, Jagadhari whereby judgment of conviction and sentence dated 27th July, 2000 passed by the trial Court was upheld and he had been convicted and sentenced to undergo rigorous imprisonment for a period of three years for commission of offence under Section 420 of the Indian Penal Code and also to pay a fine of Rs. 1,000 and in default of payment of fine, to further undergo simple imprisonment for a period of six months, was affirmed.

(2.) As per prosecution case, on 14th February, 1991 Shri Satbir Singh, Agricultural Development Officer (Cane), Yamuna Nagar inspected the sugarcane purchase centre on a complaint made by Secretary of Co-operative Society of Cane growers, Radaur. The weight of sugarcane of two bullock carts, as managed by the petitioner, was found to be deficient by 80 kgs. and 85 kgs., respectively, by the Agricultural Development Officer (Cane), Yamuna Nagar. Besides this, the weighing bridge was also found adjusted with the help of a wire in order to show less than the actual weight. A hole was also made in the wooden box of the weighing bridge for the same purpose.

(3.) On this complaint, a case was registered against the petitioner-accused and his co-accused Karanjit Singh, son of Jagjit Singh. The Investigating Officer, ASI Randhir Singh, prepared the rough site plan, recorded the statement of the witnesses and arrested the accused.