S.K.JAIN, J. - (1.) Each one of the appellants, Chanan Singh, R. K. Bansal and Sarwan Singh, who were employed in the Punjab State Electricity Board (hereinafter referred to as the Board) as Officer on Special Duty, Sub-Divisional Officer and Section al Officer, respectively were convicted by Judicial Magistrate, Ist Class, Patiala vide his judgment dated 18-9-1989 under Sections 409, 467, 468/471, I.P.C. and sentenced as under :- (i) Under Section 409, I.P.C. - to undergo rigorous imprisonment for two years and to pay a fine of Rs. 500.00 each or in default of payment thereof to further undergo rigorous imprisonment for six months; (ii) Under Section 467, IPC - to undergo rigorous imprisonment for two years and to pay a fine of Rs. 200/- each or in default of payment thereof to further undergo rigorous imprisonment for six months; (iii) Under Section 468, IPC - to undergo rigorous imprisonment for two years and to pay a fine of Rs. 200.00 each or in default of payment thereof to further undergo rigorous imprisonment for six months; and, (iv) Under Section 465/471, IPC - to undergo rigorous imprisonment for two years and to pay a fine of Rs. 200.00 each or in default of payment thereof to further undergo rigorous imprisonment for six months. The substantive sentences of rigorous imprisonment were directed to run concurrently.
(2.) R. K. Bansal and Sarwan Singh, convicts, preferred Criminal Appeal No. 71-T of 1990 whereas Chanan Singh filed Criminal Appeal No. 9-T of 1990. Both these matters were heard by Additional Sessions Judge, Patiala and vide his judgment of 2/04/1991, he set aside the judgment of the learned Magistrate and acquitted all three of them.
(3.) Feeling aggrieved the State has preferred this appeal against the above mentioned judgment of the learned Additional Sessions Judge, Patiala.;