HARKESH MANUJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present revision petition, challenge has been made to the judgment dtd. 9/10/2006 passed by the Additional Sessions Judge, Rohtak, followed by an order of sentence dtd. 27/9/2004. Relevant portion therein is reproduced herein:

(2.) Briefly stating facts of the case are that as per allegations levelled by the prosecution against the petitioner, he along with one Uday Kumar Kakkar while posted as Clerk-cum- Cashier with the Haryana Kshetriya Gramin Bank, Sampla, misappropriated certain amount of the depositors by not making correct entries in the cash book register and thereby, caused financial loss of Rs.2,41,200.00 to the Bank w.e.f. September, 1994 to November 1995 resulting into registration of FIR No.52 dtd. 14/2/1996 at Police Station, Sampla under Ss. 409/420/467/468/471/120-B of Indian Penal Code.

(3.) Based thereupon, the petitioner as well as the co-accused Uday Kumar Kakkar were both charge-sheeted under Ss. 409/420/467/468/461/120-B IPC. Upon trial, the petitioners and his coaccused were convicted for the offences punishable under Ss. 409, 420,467,468,471, 120-B IPC vide judgment dtd. 24/9/2004 and were awarded sentence vide order dtd. 27/9/2004.