THE STATE OF H.P. Vs. SHER SINGH

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment dated 01.12.1998, delivered by the learned Special Judge, Una, whereby he acquitted the accused of having committed offences punishable under Sections 420, 465, 467, 468, 471 IPC and Section 5(2) of the Prevention of Corruption Act.

(2.) THE undisputed facts are that the accused Sher Singh was working as Junior Basic Training Teacher (JBT) at Government Primary School (GPS) Jabehan, during the year 1984. He applied for grant of Leave Travel Concession (LTC) whereby he alongwith his family members, i.e. his father, mother, wife, two sons and one daughter were to travel to Kanya Kumari and back during the period 07.08.1984 to 30.08.1984. He withdrew an advance amount of Rs. 6000/ -.

(3.) THE prosecution story is that during the year 1986, the police at Hamirpur received information that large number of teachers working in Education Department had submitted forged and fictitious LTC bills. Thereafter inquiry was conducted in number of cases including the present case and thereafter the case was registered.