PRITHVI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner impugns the judgments of the learned trial Court as also the Appellate Court vide which he has been convicted under Section 409 I.P.C. and sentenced to under go RI for two years and to pay a fine of Rs.3000/- and in case of default of payment of fine, to further undergo RI for 60 days.

(2.) The facts of the case are bit peculiar. On 12.7.1996, a shortfall of Rs.1,06,720/- was noticed by the petitioner himself and he went to the office of Superintendent of Police to apprise him of the shortfall in accounts. The Bank was informed and subsequent thereto the petitioner himself deposited Rs.30,000/- the very same night and the remaining amount on the next day. An F.I.R. was registered on a secret information. After completion of 60 days of the aforesaid incident and the matter having been investigated, the petitioner was challaned and subsequently charged and then convicted as above.

(3.) Learned counsel for the petitioner contends that the petitioner himself was the informant and therefore, his credentials cannot be doubted.