REGENT COMPUTRONICS PVT. LTD.

BALRAM SINGH Appellant

V/S

SUKHWANT KAUR Respondents

Referred Judgements :-

LONDON COUNTY COUNCIL V. WORLEY [REFERRED TO]
VERNEY V. MARK FLETCHES AND SONS LTD. [REFERRED TO]
BEST V. BUTIER AND FITZGUIBBON [REFERRED TO]
BHAGIRATH KANORIS V. STATE OF M. P. [REFERRED TO]
WARYAM SINGH V. STATE OF PUNJAB [REFERRED TO]
STATE OF BIHAR V. J. P. SINGH [REFERRED TO]
GURVEL SINGH V. RAJINDER SINGH [OVERRULED]
HAKAM SINGH V. STATE OF PUNJAB [REFERRED TO]
SHIVALIK ICE FACTORY AND COLD STORAGE V. REGISTRAR OF COMPANIES [REFERRED TO]
GURCHARAN SINGH V. LAKHWINDER KAUR [REFERRED TO]
EMPEROR V. KARSANDAS [REFERRED TO]
STATE OF BIHAR VS. DEOKARAN NENSHI [REFERRED TO]
STATE OF PUNJAB VS. SARWAN SINGH [REFERRED TO]
ORIENTAL BANK OF COMMERCE VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
STATE OF MAHARASHTRA VS. BHIWANDIWALLA A H [REFERRED TO]

JUDGEMENT

(1.) The short significant question for our decision is - whether the offence of criminal breach of trust punishable under Section 406 of the Indian Penal Code is a continuing offence.

(2.) While hearing Cri. Misc. No. 7923-M of 1989 J. S. Sekhon, J. noticed a conflict of views on the point. In Cri. Misc. No. 2985-M of 1989 (Renu and others v. The State of Haryana) decided by J. S. Sekhon, J. on 12/02/1990, and in Hakam Singh v. The State of Punjab 1989 (2) Recent Cr 442, decided by one of us (A. P. Chowdhry, J.), it was held that the offence under Section 406 was continuing offence. In Gurvel Singh v. Rajinder Singh, 1990 Marriage Law Journal 131, S. D. Bajaj, J., on the other hand, held that Section 496 did not amount to a continuing offence.

(3.) By order dated 3/05/1990, the learned Judge referred the aforesaid question for decision by a larger Bench. This is how the case has been heard by us.

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BALRAM SINGH Vs. SUKHWANT KAUR

Referred Judgements :-

JUDGEMENT

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