DINESH KUMAR VEDPATHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE revision Petitioner Dinesh Kumar Vedpathi was convicted for the offence under Section 409, 467 and 471 IPC and was sentenced to undergo R.I. for 2 years and to pay a fine of 100/ - and in default to undergo further period of 3 months, for each of the offences.

(2.) THE gravamen of the charge as against the revision Petitioner is that the revision Petitioner who was posted as Accountant in the year 1988 in North Zone Cultural Centre, Patiala embezzled a sum of Rs. 20,000/ - having falsely shown in the cash book maintained by him on 19.3.1988 that he had in fact advanced a sum of Rs. 20,000/ - to Paramjit Singh Sidhu, Production Manager of North Zone Cultural Centre, Patiala.

(3.) THE appellate Court having thoroughly adverted to the evidence on record and having evaluated the same, confirmed the verdict of conviction and sentence recorded by the trial Court.