RAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) PROSECUTION case in brief is that Ram Pal accused was conductor in Haryana Roadway Depot, Faridabad. On 12.6.1939 he was entrusted with bus tickets the denominational value of which was Rs. 5082/-. He was to account for those tickets on 13.6.1989 i.e. he was to deposit the amount representing the sale of those tickets. He was to deposit those tickets which remained unsold during the course of journey. He failed to deposit tickets of the denominational value of Rs. 1770/- or the cash equivalent thereof out of the denominational value of the tickets which was Rs. 5082/-. Failure to deposit the denominational value of tickets worth Rs. 1770/- or cash equivalent thereof gave rise to the registration of case FIR No. 297 dated 29.8.1989 under Section 409 of the Indian Penal Code against him at Police Station City, Ballabgarh.

(2.) RAJ Singh, booking incharge vide application dated 1.8.1989 reported the matter and General Manager Haryana Roadways, Faridabad vide application dated 8.8.1989 Ex.PA reported the matter to the police which culminated into the registration of the said case against the accused. After investigation, accused was challaned under Section 409 of the Indian Penal Code.

(3.) ON the conclusion of the trial, Judicial Magistrate 1st Class, Faridabad vide order dated 29.5.1997 found the charge under Section 409 of the Indian Penal Code against him. He convicted him thereunder and sentenced him to undergo simple imprisonment for a period of six months and to pay fine of Rs. 800/- or in default of payment of fine to undergo further simple imprisonment for a period of one month.