RAMDEO KANSHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.B. Mahato, learned counsel for the petitioner and Mr. Ram Prakash Singh, learned APP for the State.

(2.) This application is directed against the judgment dated 05.03.2005 passed in Criminal Appeal No. 67 of 2003 by learned Additional Judicial Commissioner, F.T.C., Khunti Sahibganj, whereby and where under, the judgment of conviction and the order of sentence dated 23.06.2003 passed by learned Judicial Magistrate, 1st Class, Khunti G.R. Case No. 47 of 1994 (T.R. No. 30 of 2003) arising out of Torpa P.S. Case No. 8 of 1994, convicting the petitioner for the offences punishable under section 406,420,467 and 468 of the Indian Penal Code (I.P.C.) and sentencing him to various terms, has been affirmed.

(3.) An F.I.R. was instituted on the allegation that Prantik Small Saving Private Limited came into existence in 1988 in Torpa Bazar. It is stated that the company used to collect small savings from the individuals. The Managing Director had appointed agents including the petitioner for expansion of his business. It is alleged that several investors had deposited money but the same was not returned and the company was closed. Based on the aforesaid allegation Torpa P.S. Case No. 08 of 1994 was instituted. Investigation culminated in submission of charge-sheet and after cognizance was taken, trial proceeded.