KAMAL BHATIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner, Kamal Bhatia, hereinafter referred to as the accused, upon having been tried for the offences under Sections 409 and 468, Indian Penal Code, by the learned Sub-Divisional Judicial Magistrate, Paonta Sahib, stands convicted vide judgment dated 26.11.1985 for such offences and sentenced as under: <FRM>JUDGEMENT_75_TLHPH0_1998_1.html</FRM>

(2.) The accused has thus come up before this Court by way of the present revision petition preferred through Superintendent Jail, Nahan, assailing the conviction and sentence imposed upon him by the two Courts below.

(3.) The prosecution story in brief may be thus stated. The accused is the ex-Manager of Nahan Ceramics Limited, Paonta. While working as Manager of the said company during the year 1971-72, he is alleged to have drawn a sum of Rs. 4,130/- on 27.6.1972 vide two cheques from the account of the company with H.P. Co-operative Bank for payment of transportation charges. He accounted for only to the extent of Rs. 1,200/-. The balance amount of Rs. 2,930/-was thus misappropriated by him.