RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Raj Kumar son of Amar Nath has directed the present revision petition against the order dated 19.10.2005 passed by Additional Sessions Judge, Jalandhar vide which the appeal preferred by him against the judgment and order dated 18.11.1996 passed by Judicial Magistrate Ist Class, Jalandhar was dismissed.

(2.) The story put forward by the prosecution in brief is that complainant Ajay Gupta has stated that his accountant Naresh Kumar had left the office in the morning on 25.8.1987 alongwith scooter No. PAJ 7223 entrusted to him as usual along with other documents and he did not return.

(3.) After getting this information and on the basis of the said complaint a case against the accused was registered under Section 406 IPC.