AKHTAR BEG Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant Criminal Revision Petition, stands directed by the petitioner/accused/convict, against, the judgment rendered on 20.5.2016, by the learned Sessions Judge, Chamba, H.P., upon, Cr. Appeal No. 04/2015, wherethrough, he affirmed the judgement of conviction and sentence, as, recorded, upon, the accused/petitioner herein, by the learned trial Court.

(2.) The facts relevant to decide the instant case are that Complainant Suresh Kumar moved an application under Section 156(3) of the Cr.P.C., before the learned Chief Judicial Magistrate, Chamba, alleging therein that in the years 2000-2002, the accused induced him to pay money to him on different dates on the promise of procuring him job of Vidya Upasak in Education Department, and, in total, the accused had induced the complainant to pay a sum of Rs.80,000/-. However, neither any job was procured nor the accused returned the money to the complainant. The application of the complainant was forwarded to the police for investigation, on the basis of which FIR No.197 of 202 of 25.7.2002 under Section 420/34 of the IPC was registered against the accused and his wife Praveen Begum (since deceased). During the investigation, it has also come to the notice of the investigating officer that the accused had cheated victims of the present case and so many other persons. In the present case Vikram Kumar, Hans Raj and Anjana Kumari had been cheated by the accused by inducing them to pay a sum of Rs.4000/-, Rs.500/- and Rs.2000/- respectively, in July and August, 2001, in association with his wife. The Investigating Officer recorded the statements of the witnesses, and, thereafter completed the other formalities relating to the investigations.

(3.) On conclusion of the investigations, into the offence, allegedly committed by the accused, a report under Section 173, of, the Code of Criminal Procedure, stood hence prepared, and, filed before the learned trial Court.