MAKHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common judgment, the above titled seven revision petitions are being disposed of as they pertain to the same FIR No.76 dated 10.11.1991, under Section 408 IPC, registered at Police Station City, Sri Muktsar Sahib.

(2.) Makhan Singh, petitioner in all the cases has challenged the judgment dated 30.07.2007 passed by learned Additional Sessions Judge, (Ad hoc) Fast Tract Court, Muktsar dismissing his appeals upholding the judgment of conviction and order of sentence dated 29.11.2006 passed by learned Chief Judicial Magistrate, Muktsar, vide which the petitioner was held guilty for commission of offence punishable under Section 408 IPC and was sentenced in following seven cases as under:- <FRM>JUDGEMENT_130_LAWS(P&H)11_2017_1.html</FRM>

(3.) Learned counsel for the petitioner, while assailing the judgments of conviction and orders of sentence passed by learned Chief Judicial Magistrate as well as judgment passed by learned Additional Sessions Judge, contended that the entire proceedings against the petitioner were contrary to law. The enquiry proceedings were conducted after 04 years. There may be different reasons for shortage except the misappropriation having been done by the petitioner. More so, the petitioner is already 80 years of age by now and he was dismissed from service long back. He has already undergone a period of sentence as detailed in the custody certificate.