BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision against the judgment dated 14.3.1992 of the Additional Sessions Judge, Patiala, affirming the judgment/order dated 14.7.1988 of the Judicial Magistrate 1st Class, Nabha, whereby he convicted Balbir Singh son of Kartar Singh under Section 408 IPC and sentenced him to undergo R.I. for two years and to pay a fine of Rs.1,800/-, in default to further undergo R.I. for six months.

(2.) The case of the prosecution is that the petitioner/accused was working as Secretary of Cooperative Agricultural Services Society, Nohra (hereinafter called as the Society). He collected Rs.10,790/- from Jeon Singh, Rs.502/- from Fakiria Khan, Rs.1035/- from Mohd. Sadiq, Rs.4000/- from Inder Singh and some other persons. He embezzled a total amount of Rs.18,068.25p. He also embezzled 261 bags of Urea valuing Rs.2,81,227.75 p. Further he embezzled 56 litres of Machiate pesticide valued at Rs.4,271/-.

(3.) The prosecution to prove its case brought into the witness box Mohd. Sadiq PW1, Mohinder Singh PW2, Faquiria Khan PW3, Inder Singh PW4, Pawan Kumar PW5, Pritam Singh Constable PW6, Sohan Singh PW7, Balbir Singh Inspector PW8, Nahar Singh PW9, Mohan Lal PW10 and Darshan Singh PW11.