STATE OF H.P. Vs. HARISH GAUTAM

JUDGEMENT

(1.) THESE appeals by the State are directed against the judgements dated 8.5.2003 passed by the learned Additional Sessions Judge, Mandi camp at Karsog, whereby he allowed the appeals of the respondents, set -aside the judgement of conviction and sentence passed upon them by the learned trial Court.

(2.) THE prosecution story in brief is that complainant Arun Nicholson was the Director of Institute for Computer Education and Software Training (ICES). He appointed one Shri Harish Gautam as his franchisee to run the institute and to impart computer training at Karsog. Accused Harish Gautam was to impart training as per the syllabus of the Company. The fee was collected by accused Harish Gautam on the basis of receipt issued by ICES. Out of this total fee 1/4th was to be paid to the Company ICES. The examination of the students was to be conducted and the certificates were to be issued by the ICES.

(3.) THE main gravemen of the charge is that the students were fraudulently got admitted to the course promising that the programme was being run by ICES but finally the certificates were issued by ICE.