STATE OF H. P Vs. LAL CHAND AGGARWAL

JUDGEMENT

(1.) FOR an offence, which is alleged to have been committed on 25.6.1992 accused were put to trial. In terms of judgment dated 13.12.1999 passed by the learned Chief Judicial Magistrate, Sirmaur District at Nahan, H.P. in Cr. Case No. 17/2 of 1996/93, titled as State of Himachal Pradesh versus Lal Chand Aggarwal and others, accused stand acquitted of the charged offences.

(2.) IT is the case of the prosecution that Lal Chand Aggarwal (accused No. 1), Bharat Bhushan Aggarwal (accused No. 2), Gian Chand Goel (accused No. 3) and Dinesh Goel (accused No. 4) were the Managing Director/Directors of M/s. International Cylinders Private Limited (hereinafter referred to as the 'Company'). Kailash Chand Kohli (accused No. 5) was the Manager of the said Company. Harish Chand Batra (accused No. 6), who was based in Ambala, used to illegally purchase cylinders manufactured in the factory premises of the Company situated at Paonta Sahib, District Sirmaur, H.P. Accused hatched a criminal conspiracy of unauthorisedly manufacturing L.P.G. cylinders in an illegal manner and then mark them with fictitious and counterfeit mark. Thus concealing the fact that they were not manufactured as per the specifications of the Indian Standard Institute and dishonestly sell them as genuine cylinders. This was so done with dishonest intention of deriving monetary benefits and causing corresponding monetary loss to the consumers. The cylinders were illegally transported to Ambala (Haryana).

(3.) WITH the completion of investigation challan was presented in the Court for trial and all the accused were charged for having committed offences punishable under Sections 420, 482, 483, 486 read with Section 120-B, I.P.C., to which they did not plead guilty and claimed trial.