JAI NARAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) JAI Narain petitioner was convicted by Judicial Magistrate Ist Class, Jhajjar, under sections 409 and 467, Indian Penal Code, vide his order dated 29.5. 1984, and sentenced to six months S.I. and a fine of Rs. 400/- under both the counts. His appeal was dismissed by the Additional Sessions Judge, Rohtak, vide his order dated 4.4.1985. Feeling aggrieved, he has filed this revision

(2.) THE prosecution case is that Hari Dutt Sharma PW was posted as SDO, Haryana State Electricity Board, Kosli, in the year 1978. Jai Narain was working as SDC under him at that time. His co-accused Yoginder Parkash Gupta was working as a Line Superintendent in the same department.

(3.) SHRI S. D. Sharma, SDO, Kosli, lodged a complaint against Jai Narain in the office of DIG (Vigilance), Haryana State Electricity Board, for the registration of a case. The matter was enquired into by Inspector Sada Ram Chawla and he recommended registration of the case under sections 409/467, Indian Penal Code, and first information report was registered on 15.11.1981 by ASI Jas Ram in Police Station, Sahalawas. After necessary investigation, the petitioner was challaned, convicted and sentenced as mentioned earlier. Yoginder Parkash Gupta was not before the Court as he had absconded and Jai Narain alone was tried and convicted, in this case.