MADAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present revision is directed against the judgment of conviction and order of sentence dated 20.03.2013 passed by learned Chief Judicial Magistrate, Shaheed Bhagat Singh Nagar, whereby the petitioner was convicted and sentenced as under:-

(2.) The appeal filed by the petitioner was dismissed by learned Additional Sessions Judge, Shaheed Bhagat Singh Nagar, vide judgment dated 13.06.2013.

(3.) Relevant facts for the purpose of decision of this petition; that petitioner Madan Lal was working as a Clerk in the Municipal Council, Nawanshahr and he retired from service on 31.07.2004. Prosecution case is that he had embezzled a sum of Rs.3,975/- while working as such during the period from 4.9.2003 to 13.05.2004 as he had collected the said amount, but did not deposit the same with the bank. The said fact came to the notice of Local Audit Wing and on the basis of that, FIR No. 136 dated 17.09.2008 was registered under Section 409 IPC at Police Station City, Nawanshahr.