STATE OF HIMACHAL PRADESH Vs. PARTAP SINGH

JUDGEMENT

(1.) Present appeal has been preferred by the State against the judgment dtd. 31/5/2005, passed by learned Additional Chief Judicial Magistrate, Ghumarwin, District Bilaspur, H.P., in Case No. 810/1 of 2004/97, titled as State vs. Partap Singh, whereby the respondent-accused has been acquitted in case FIR No.134 of 1996 dtd. 19/11/1996, registered in Police Station, Ghumarwin, District Bilaspur, H.P., under Ss. 408, 467, 468 and 471 of Indian Penal Code.

(2.) I have heard Mr. R.P. Singh, learned Deputy Advocate General on behalf of the appellant-State and Mr.Varun Chandel, learned counsel, for respondent-accused and have also gone through the record.

(3.) As per prosecution case, respondent-accused Partap Singh was a Branch Post Master in Postal Department and was posted at Branch Post Office Rohin during the period 1993-1996 and during this period, working in the said capacity, he was entrusted with amount by the account holders or their representatives, but instead of depositing the same with the Post Office, he had misappropriated said amount and after making false entries in the Pass Books of the account holders, had returned the same to the account holders as documents containing genuine entries.