MOHINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition was filed by the petitioner against the judgment dated 1.8.1990 by which the appeal filed by him against his conviction and sentence under Section 409 IPC was dismissed by the court of learned Sessions Judge, Hissar.

(2.) THE facts of the case are that Mohinder Singh -petitioner was Adda conductor at Bus Stand, Hissar in Haryana Roadways. On 5.4.1977 he had collected a sum of Rs.3,167.95 from the sale of tickets from the passengers vide way bill No. 12965 dated 5.4.1977. This amount was to be deposited by him with the accountant of Haryana Roadways Bus Stand, Hissar but he failed to do so. On this the General Manager, Haryana Roadways, Hissar wrote a letter dated 18.6.1977 to the Senior Superintendent of Police, Hissar and got the present case registered against him. The matter was investigated and the challan was presented against the petitioner.

(3.) IN support of its case, the prosecution examined Sunder Lal, Booking Incharge as PW1, Atma Nand ASI as PW2, ASI Mehar Singh as PW3, Jagdish Lal Bhaskar as PW4, and Bhim Singh as PW5. The prosecution closed its evidence.