RAJINDER SINGH SODHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision petition against the judgment dtd. 13/7/2012, passed by the Court of learned Sessions Judge Bathinda, whereby the appeal preferred by the revisionist-petitioner has been dismissed.

(2.) On 6/5/2003 for the commission of offence punishable under Ss. 409, 465, 467, 468, 471 of Indian Penal Code, the FIR i.e. FIR No.70 was lodged in Police Station Nathana, District Bathinda.

(3.) The pith and substance of the above-mentioned FIR was that a contract to provide workers was given to a firm namely 'M/s Sodhi Erectors' by the authorities of 'Guru Hargobind Singh Thermal Plant', Lehra Mohabat. According to prosecution case the petitioner/accused/convict, hereinafter being referred to as 'petitioner' only being proprietor of the above-mentioned firm deducted money from the wages paid to the workers employed for the above- mentioned project, but he did not deposit the above-mentioned amount with the 'Employees' Provident Fund Authorities'. It was also the allegation against the petitioner that he also failed to deposit the share pertaining to his own contribution, and thus, misappropriated the above-mentioned money. In addition to above, there was also the allegation that in order to shield himself from the above-mentioned liability, he had filed false challan (receipts) regarding deposit of above-mentioned contribution in the 'State Bank of India', and thus, committed forgery of valuable security.