- (1.) Prayer in this criminal revision petition is for setting aside the judgments passed by the learned Courts below whereby the petitioner was held guilty for the commission of offence punishable under Section 408, IPC, and awarded the sentence of one year simple imprisonment besides payment of fine of Rs. 2,000/- and in default to further undergo simple imprisonment for fifteen days.
(2.) The brief facts of the case are that the petitioner, A.C. Massey, was working as an Accountant in the Aravali Hostel Mess, Punjab Engineering College, Chandigarh. On 25.9.1998, during a surprise checking it was found that the petitioner had embezzled a sum of Rs. 1,80,814.96 paise, from Aravali Hostel/ Mess account and from Central Mess account.
(3.) The petitioner confessed his guilt in writing. He sought time to deposit the deficit amount by 5.10.1998, but failed to do so. On 6.10.1998, the matter was reported by the Chief Warden of Hostels to the Principal. Later on, FIR No. 43, dated 20.2.1999, under Section 408, IPC, was registered at Police Station, West, Chandigarh, for taking action against the petitioner. After thorough investigation, the charge-sheet was filed by the Investigating Agency for prosecution of the petitioner.;