STATE OF HIMACHAL PRADESH Vs. ANIL KUMAR

JUDGEMENT

(1.) STATE has appealed against the judgment, dated 18.2.2009, of learned Special Judge, Hamirpur, whereby Respondents Anil Kumar and others, hereinafter called accused, have been acquitted of charge, under Sections 409, 420, 467, 468, 471, 120 -B IPC and Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) STATE filed a report, under Section 173 Cr. P.C. against the Respondents -accused, numbering seven, making the following allegations. Accused -Respondent Anil Kumar was Pardhan of Gram Panchayat, Kotla Chillian, during the years 1998 and 1999, while Respondents -accused Bihari Lal was Vice President of that Panchayat. Respondents Joginder Singh, Satish Kumar and Kishan Chand were the Members of the said Panchayat. Respondent Prem Chand was the Secretary of that Panchayat. Respondent Kashmir Singh was working as Junior Engineer in the office of Block Development Officer, during the relevant period.

(3.) A complaint was made by one of the residents of the area that the money, released in favour of Panchayat for various projects, had been misappropriated either in full or in part. Case was registered at the instance of S.P. Vigilance. During the course of investigation, it was found that misappropriation of funds, released by way of grant -in -aid, had taken place.