LAWS(P&H)-1996-12-64

I.D. KAUSHIK Vs. GAJRAJ SINGH

Decided On December 10, 1996
I.D. Kaushik Appellant
V/S
GAJRAJ SINGH Respondents

JUDGEMENT

(1.) GAJRAJ Singh, respondent, was summoned for an offence punishable under Section 500 IPC on a complaint filed by I.D. Kaushik, HCS, SDO (C), Bahadurgarh, District Rohtak under Sections 499/500 IPC. After going through the evidence on record and after hearing the learned counsel for the parties, learned Chief Judicial Magistrate, Rohtak vide its order dated 8.6.84 acquitted Gajraj Singh, respondent, as, according to him, the complainant had failed to prove an offence punishable under Section 500 IPC against the accused beyond all shadow of reasonable doubt. Hence this Appeal.

(2.) BRIEFLY stated facts are that Gajraj Singh, respondent, was posted as Block Development and Panchayat Officer, Bahadurgarh in December, 1977 whereas I.D. Kaushik, complainant was posted as SDO (C), Bahadurgarh. Gajraj Singh, respondent, was under administrative control of the complainant. The complainant found the work and conduct of Gajraj Singh unsatisfactory and hence he reported the matter to the Deputy Commissioner, Rohtak and other high authorities when Gajraj Singh was transferred to Hathin, District Gurgaon as Block Development and Panchayat Officer in March 1978.

(3.) IT was alleged in the complaint that the above said charges/imputations were false and baseless to the knowledge of the complainant. Copies of the said letter were sent by Gajraj Singh to the Chief Secretary to Government Haryana, Financial Commissioner, Haryana, Deputy Commissioners of Rohtak and Gurgaon which had lowered the prestige of the complainant in the eyes of the higher authorities and the public. Hence, respondent, Gajraj Singh was liable to be convicted under Sections 499/500 IPC.