STATE OF PUNJAB Vs. AMRIK SINGH

JUDGEMENT

(1.) THE present appeal is directed against the order of acquittal passed by Judicial Magistrate First Class, Mansa on 23.2.1991 in a case arising out of FIR No. 54 of 8.7.1985 under Section 409 of the Indian Penal Code registered at Police Station Bareta.

(2.) BRIEFLY stated, the prosecution story is that the respondent accused was an employee of PUNSUP, who was entrusted 240 bags of wheat and 35 empty bags and has misappropriated the same on 11.6.1985. On the basis of said allegations, the above said FIR was lodged on the basis of which Amrik Singh respondent was put to trial.

(3.) WE have heard Shri S.S. Randhawa, Deputy Advocate General Punjab for the appellant State of Punjab and Shri R.L. Gupta, Advocate, learned counsel for the respondent accused and on perusal of the record we are of the opinion that no case for interference is made out in the present appeal.