RAM SARUP Vs. STATE OF HARYANA

JUDGEMENT

(1.) This Criminal Revision has been filed against the judgment dated 14.7.1988 passed by Additional Sessions Judge, Hisar whereby the appeal filed by the petitioner has been dismissed.

(2.) The prosecution story, in brief, is that in the year 1976-77 when the petitioner who was Sarpanch of village Kinner was entrusted with Rs. 7,205.73P. Out of this amount, he returned a sum of Rs. 1,184.50P. to the PWD (B&R) and the balance amount of Rs. 6,980.50P was kept by the accused/petitioner. The petitioner did not show this amount in the account books of the Gram Panchayat. When the Block Development and Panchayat Officer detected this irregularity, the petitioner then showed the amount in the account books of the Gram Panchayat but did not deposit the same in the Bank.

(3.) The petitioner took plea before the Block Development & Panchayat Officer that he had spent this amount to the earth-work in the village. This plea was not accepted by the Enquiry Officer i.e. Sub-Divisional Magistrate who enquired into the matter on the directions of the Deputy Commissioner, Hisar.