BACHCHU SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -accused is challenging his conviction under Section 409 of the Indian Penal Code, whereby he is sentenced to undergo rigorous imprisonment for six months with a fine of Rs. 1,000/-.

(2.) BRIEF facts of the case are that on the basis of the letter No. 2385/Panchyat dated 18.10.1984 First Information Report was registered. In this letter, allegations were made that the accused-petitioner Bachchu Singh, while being posted as Gram Sachiv in Gram Panchayat School had realised a sum of Rs. 644/- towards the house tax from 35 persons against receipts No. 37 to 71, but had not accounted the said money in cash book of the said Gram Panchayat and has thus, embezzled the said amount. During investigation, it was found that a sum of Rs. 648/- was collected by the accused against receipts from various persons.

(3.) ON scanning the evidence minutely and after hearing arguments from both the sides, the learned lower Court convicted the petitioner for an offence under Section 409 of the Indian Penal Code and sentenced him to undergo rigorous imprisonment for six months with a fine of Rs. 1,000/- in default further rigorous imprisonment for four months.