STATE OF H.P. Vs. SUKH RAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment, rendered on 30th June, 2007, by the learned Special Judge, Solan, District Solan, H.P., in Sessions Trial No. 5 -S/7 of 2004, whereby the respondents have been acquitted of the offences charged.

(2.) ALL the accused persons rendered duties as public servants under Arki Sub Division from 1983 of 1986. Accused Sukh Ram (since retired) was Gram Sewak, Navgaon, accused Balbir Singh was Block Development Officer, Kunihar Block, accused Arun Kumar was Manager, UCO Bank, Darlaghat, accused Santosh Kumar was peon in the same bank and accused Pat Ram (since deceased) was Assistant Development Officer, (Veterinary doctor), Kunihar.

(3.) IN the year, 1987, two source reports, one emanating from S.D.M., Arki and another from D.C., Solan were received by the S.P. Vigilance, Shimla with regard to mis -appropriation of the loan amount by the officials concerned which was shown to have been disbursed to the beneficiaries by forging their signatures and thumb impressions on the application for loan and receipts acknowledging the amounts. On receipt of these source reports, an, order for registration of a case was made by S.P. Vigilance and FIR was registered on 9.1.1988 under Sections 409, 420, 120B, 468 IPC read with Section 5(2) of the Prevention of Corruption Act against the accused persons.