THE STATE OF H.P. Vs. KARTAR SINGH

JUDGEMENT

(1.) THIS appeal by the State is directed against the judgment dated 03.11.1998, 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 Kartar Singh was working as Junior Basic Training Teacher (JBT) at Government Primary School (GPS) Amb, during the year 1984. He applied for grant of Leave Travel Concession (LTC) whereby he alongwith his family members, i.e. his wife and three sons were to travel to Kanya Kumari and back during the period 17.09.1984 to 04.10.1984.

(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.