LABH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision is directed against the judgement, dated 24.08.01, rendered by the Court of Additional Sessions Judge, Sangrur, vide which, it partly accepted the appeal, reducing the substantive sentence to one and a half years, from three years, against the judgement of conviction and the order of sentence dated 30.09.99, rendered by the Court of Judicial Magistrate 1st Class, Malerkotla, vide which, it convicted the accused (now revision-petitioner) for the offence, punishable under Section 408 of the Indian Penal Code, and sentenced him to undergo rigorous imprisonment for a period of 3 years, and to pay fine of Rs. 1000/- and in default, to undergo further rigorous imprisonment for three months.

(2.) LABH Singh, accused (now revision-petitioner), was the Secretary of Cooperative Agricultural Society, Manvi, from 1981 to 1985. Being the servant of the Society, he was entrusted a sum of Rs. 7540/-, and he dishonestly misappropriated the same. The case was registered against the accused. He was arrested. The statements of the witnesses were recorded. After the completion of investigation, he was challaned.

(3.) THE prosecution, in support of its case, examined Balwinder Singh (PW1), Bhagwan Singh (PW2), Achhra Singh (PW3), Karnail Singh (PW4), Jeet Singh (PW5), Bhan Singh (PW6), Darshan Singh, Secretary (PW7), Mehar Singh (PW8), Balwant Singh (PW9), Bakhshish Singh (PW10), Darshan Singh, Clerk (PW11), Assistant Sub Inspector Des Raj (PW12) (wrongly numbered as PW11 in the statement), Dial Singh (PW13), Baldev Singh (PW14), and Kapoor Singh (PW15) (wrongly numbered as 13 in the statement). Thereafter, the Additional Public Prosecutor, for the State, closed the prosecution evidence.