RAM KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Criminal Misc. Nos. 4918-M, 5249M, 5251-M, 5253-M, 5255- M, 5257-M, 5259-M, and 5261-M of 1988. In Criminal Misc. Nos. 4918-M the embezzlement related to May 1975, in Criminal Misc. No. 5249-M June, 1975, in Criminal Misc. No. 5251-M from December 1974 to March 1975, in Criminal Misc. No. 5253-M November, 1973 in Criminal Misc. No. 5255-M June/July 1975, in Criminal Misc. No. 5257-M August, 1975, in Criminal Misc. No. 5259-M July, 1975 and in Criminal Misc. No. 5261-M June, 1975.

(2.) The brief facts leading to these petitions are that vide First Information Report No. 268 dated 20th October, 1977, a case under Sections 409/34 Indian Penal Code was registered against the petitioner in Police Station, Baragudha. District Sirsa. He was arrested on 31 October, 1978 and was bailed out on 13th October. 1978. He continued to appear in the Court of Judicial Magistrate, Sirsa but no challan was presented and ultimately after about 21 dates of hearing the case was adjourned sine die on 14th August, 1981.

(3.) On 30 March, 1981 challans were presented in the Court of Judicial Magistrate 1st Class, Sirsa and petitioner was summoned. He appeared in Court on 17th July, 1987. Charges against him and his co-accused Khushi Ram, Block Development and Panchayat Officer, were framed on 12th February, 1988. In Criminal Misc. No. 4918-M, the charge was that he had embezzled Rs. 225/-; in Criminal Misc. No. 5249-M the charge was that he and Khushi Ram have embezzled Rs. 1500/-; in Criminal Misc. No. 5251-M the charge was that he has embezzled Rs. 1133.64; in Criminal Misc. No. 5253-M the charge is that both the accused have embezzled Rs. 1383.00; in Criminal Misc. No. 5255-M the charge is that both the accused have embezzled Rs. 3750/-; in Criminal Misc. No. 5257-M the charge is that both the accused have embezzled Rs. 4110.00; in Criminal Misc. No. 5259-M the charge is that both the accused have embezzled Rs. 7,000/- and in Cri. Misc. No. 5261-M the charge is that both the accused have embezzled Rs. 9000/-.