STATE OF HARYANA Vs. SHAMSHER SINGH

JUDGEMENT

(1.) THE State of Haryana has come up by way of application under Section 378(3) of the Code of Criminal Procedure seeking leave to appeal against the acquittal awarded to Shamsher Singh, son of Shri Sampuran Singh vide his judgment dated 11.3.2005, acquitting him of offence under Section 408 IPC.

(2.) ON notice being issued, Sh. G.S. Sandhu, entered his presence on behalf of the respondent.

(3.) THE prosecution case was that at the instance Assistant Registrar Co-operative Societies, Karnal, the case was registered against the accused-Shamsher Singh on the allegation that he as an Ex-secretary of Phaphrana Credit and Co-op. Society Ltd., had embezzled an amount of Rs. 33,354.67 as per the special audit report pertaining to the year 1991-92.