KIRPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant has preferred this appeal challenging his conviction and sentence for commission of offence punishable under Section 13 (1) (c ) read with Section 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the Act') as ordered by the Special Judge vide judgment/ order dated 24.8.2004 in FIR No.42 dated 1.10.1996 registered at Police Station Vigilance Bureau, Jalandhar.

(2.) Prosecution story, in brief, is that the appellant was working as a secretary in Chipra Khas Agricultural Cooperative Service Society, Chipra (hereinafter referred to as 'the society'). Many members of the society had deposited their loan amount with the appellant but he had failed to deposit the same in the funds of the society. Hence, the appellant had misappropriated funds of the society to the tune of Rs. 66,544/-.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant. Charge was framed against the appellant for commission of offence punishable under Section 13 (1) read with Section 13 (2) of the Act, to which he did not plead guilty and claimed trial.