FAQIR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS prevision petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure (in short 'the Code') and is directed against the judgment dated 22nd October, 1993 passed by the Judicial Magistrate I Class, Jalandhar and judgment dated 18th May, 1995 passed by the learned Additional Sessions Judge, Jalandhar.

(2.) BRIEFLY stated the facts of the case are that on 6/7th November, 1987, the petitioner, who was working as Sorting Assistant in the Railway Mail Service department is alleged to have stolen 32 foreing articles and one inland article (letters) deliverable to different addressees. The said letters were, however, not recovered from his person but were found in a bag belonging to the petitioner. It has also been proved on record that one of the foreign letters contained draft of Rs. 300/-.

(3.) NOTICE of this petition was given to the Advocate General, Punjab on 7th September, 1995 limited on the point of sentence.