SUNIL BHASIN Vs. STATE OF H P

JUDGEMENT

(1.) The instant revision petition stands preferred hereat, by the accused, given his standing aggrieved by the concurrently recorded renditions of both the Courts below, whereunder he stands convicted and consequently sentenced, for his committing offences punishable under Sections 409 read with Section 34 IPC.

(2.) The brief facts of the case are that the petitioner was working as Clerk-cum-Cashier in Dabhota in PNB during the year 1997. He had dominion over the property namely the cash. He embezzeled a sum of Rs. 1,86,000/-. In some cases, he prepared false withdrawal forms, withdrew the amounts from the accounts and pocketed the same, while in some other cases the account holders withdrew some amounts from their accounts but the accused/appellant prepared false record showing more amounts withdrawn then were actually withdrawn and pocketed the difference.

(3.) A charge stood put to both the accused by the learned trial Court, for their committing offences punishable under Sections 409 read with Section 34 IPC, to which they pleaded not guilty and claimed trial.