STATE OF HARYANA Vs. RAM CHANDER

JUDGEMENT

(1.) The minimal facts which need to be mentioned for deciding the present appeal are the following.

(2.) The respondent herein was appointed as skilled worker on 01.06.1978 in the office of Heat Treatment Centre, Faridabad on adhoc basis, albeit this appointment was through employment office in Bahadurgarh. In the year 2004, he was transferred to the Labour Department and was repatriated to his parent department on 19.01.2010.

(3.) In the year 1984, when the respondent was working as skilled worker in his parent department, he was implicated in FIR No. 200 of 1984, which was registered with Police Station Narela, Delhi. This FIR was under Sections 323, 324 read with Section 34 as also Section 452 of the Indian Penal Code. Learned Additional District and Sessions Judge, Delhi acquitted the respondent vide judgement dated 03.06.1989. The State, however, preferred appeal thereagainst before the High Court of Delhi. This appeal (Criminal Appeal No. 09 of 1990) resulted in over-turning the judgement of the learned Additional District and Sessions Judge and conviction of the respondent under the aforesaid provisions. With this conviction, the respondent was also awarded sentence of imprisonment for the period already undergone by him, as he had remained in jail for some period at the trial stage. For conviction under Section 452 of the Indian Penal Code, a fine of Rs. 500/- was also imposed, which the respondent deposited.