- (1.) The epitome of the facts & material, culminating in the commencement, relevant for the disposal of instant revision petition and emanating from the record, is that petitioner Mahesh Chand Singhla son of Kalumal Singhla (convict) came to the house of complainant Parmod Rana and promised him to enroll as a member of committee and received an amount of Rs.1,02,000/- from him. It was claimed that the petitioner neither enrolled the complainant as a member of any committee nor returned the money and thus has mis-appropriated the indicated amount. In the background of these allegations and in the wake of complaint of the complainant, a criminal case was registered against the petitioner, vide FIR No.492 dated 6.8.2003, on accusation of having committed the offences punishable u/ss 406, 420 and 506 IPC by the police of Police Station Saran, District Faridabad.
(2.) Having completed all the codal formalities, while acquitting the petitioner for the commission of offences punishable u/ss 420 and 506 IPC, the trial Court convicted and sentenced him to undergo rigorous imprisonment for a period of six months under section 406 IPC only, by means of impugned judgment of conviction dated 19.4.2011 and order of sentence dated 21.4.2011.
(3.) Aggrieved by the impugned judgment of conviction & order of sentence, the appeal filed by the petitioner was ultimately dismissed as well, by the appellate Court, by virtue of impugned judgment dated 4.4.2012.;