STATE OF H.P. Vs. LAXMI NAND

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 29.2.2000 passed by the Addl. Chief Judicial Magistrate , Shimla, in Criminal Case No. 102-2 of 1996/94, titled as State v. Laxmi Nand, acquitting the accused of the charged offence u/s 408 of the Indian Penal Code.

(2.) AS per the case of the prosecution, the accused as Director, Board of Directors of Suni Tehsil Co-operative Marketing and Consumers' Union Ltd. during the year 1991-92, criminally mis-appropriated a sum of Rs.9800/-, Rs.3600/- and 1 Whether reporters of Local Papers may be allowed to see the judgment? Rs.800/- for which a complaint was made and FIR No. 339/93, dated 3.12.1993 u/s 406, 408 & 420 IPC was registered with Police Station, Dhali.

(3.) IN all, the prosecution examined 7 witnesses and the statement of the accused u/s 313 Cr.PC was also recorded.