BALDEV KRISHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed instant revision petition against the judgment dated 11.4.2016 passed by learned Additional Sessions Judge, Fazilka, whereby his appeal filed against the judgment of conviction and order of sentence dated 22.3.2014 passed by learned Sub Divisional Judicial Magistrate, Abohar, was dismissed.

(2.) Vide judgment dated 22.3.2014, learned Magistrate held the petitioner guilty for committing offence under Section 381 IPC and vide separate order of even date, sentenced him to undergo rigorous imprisonment for a period of one year along with fine of Rs.2,000/- and in default thereof, to further undergo rigorous imprisonment for a period of two months.

(3.) Briefly stated, case of the prosecution is that on 22.11.2009 complainant Smt. Bindu Rani got recorded her statement before ASI Jagdev Singh to the effect that she is posted as Principal, Government Girls Senior Secondary School, Abohar since 03.07.2007. The papers of 10th standard are being received every year in their school for marking. She had got marked the papers for the year 2008-2009 from different teachers of her school and after getting the paper checked, she had sent the result to Punjab School Education Board, Mohali. Thereafter, the papers were kept in bundles in the store of the school.