DHARAM PAL VERMA Vs. STATE (UNION TERRITORY, CHANDIGARH)

JUDGEMENT

(1.) Appellant has faced the trial in FIR No. 30 dated 18.1.1994, registered at Police Station East, Chandigarh. Prosecution story, in brief, is that appellant was working as Incharge of the Tribune Trust, Extension Counter, Allahabad Bank, Chandigarh (hereinafter referred to as 'Bank'). Appellant had fraudulently withdrawn different amounts from the account of the bank during his tenure from October 1987 to August 1990.

(2.) Appellant had failed to deposit the amount withdrawn by him from the bank in the main branch. In all, appellant had withdrawn about Rs. 2,50,000/-. The embezzlement committed by the appellant was noticed during inspection of the balance books of the bank.

(3.) After the registration of the FIR in question against the appellant, the matter was duly investigated by the police. After investigation, 28 challans were presented against the appellant. In the present case, the challan was presented with regard to misappropriation of Rs. 2100/-.