MAHESH RAJ Vs. U T CHANDIGARH

JUDGEMENT

(1.) Appellant had faced trial in FIR No. R.C. No.5/90- CHG dated 26.03.1990 under Sections 120-B read with Section 409 of the Indian Penal Code, 1860 (in short 'IPC') and Section 5(1) (c) read with Section 5(2) of the Prevention of Corruption Act, 1947 (hereinafter referred to as Act) registered at Police Station CBI; SPE, Chandigarh.

(2.) Prosecution story, in brief is that appellant was working as a Receptionist-cum-Telephone Operator in U.T. Guest House during the period from the year 1986 to 1988. Jagdish Chand was working as Assistant Storekeeper whereas, Surinder Kumar was working as a Cashier. During the said period, the accused had misappropriated amount to the tune of Rs. 5,03,332.20 ps. of the U.T. Guest House, Chandigarh.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant. In order to prove its case, prosecution examined eight witnesses. Appellant when examined under Section 313 Cr.P.C. prayed as under:-