STATE OF PUNJAB Vs. DIAL SINGH

JUDGEMENT

(1.) The respondent was named as an accused in FIR No. 83 dated 21.10.1996, Police Station Bhadson, for commission of offence under Sections 409, 420 and 182 IPC.

(2.) The process of investigation was started on a statement made by respondent-Dial Singh, wherein he has stated that he was working as a Salesman in Co-operative Agriculture Service Society (hereinafter referred to as "the Society") at village Saholi. He used to operate ration depot run by the Society from 9.00 A.M. to 5.00 P.M. On 19.10.1996 i.e. Saturday, he locked the store as per routine. On the next day, when he reached the depot, Norang Singh informed him that shutter of the depot was lying open and articles from the store had been stolen. Detail of the missing articles was also given in his statement.

(3.) In the meantime, on 4.11.1996, information was received by Assistant Sub Inspector Katar Singh that complainant Dial Singh had got registered a false case to save himself, infact he himself had taken away/embezzled the articles from store of the Society, whereupon, respondent/accused was arrested. On 19.11.1996, he made a confessional statement. The Investigating Officer went to the spot and prepared a rough site plan with correct marginal notes. After recording the statements of all the witnesses and completing all the formalities, final report was put in the Court.