- (1.) Petitioner was tried by the court of Judicial Magistrate Ist Class, Dasuya, for offences under Sections 406/420 IPC. Allegation against the petitioner who is employee of Indian Airlines is that he took Rs. 6,53,000/- from the complainant with the assurance that his son would be sent to U.S.A. Three years lapsed thereafter. Neither son of the complainant was sent to U.S.A. nor amount was returned. On the basis of complaint, investigation ensued. Investigating agency presented its report under Section 173 Cr.P.C. before the trial court.
(2.) It examined as many as six witnesses in support of its case. On appraisal of evidence, Judicial Magistrate Ist Class, came to the conclusion that the petitioner was guilty of offence under Section 420 IPC and sentenced him accordingly. Petitioner unsuccessfully challenged his conviction before the Additional Sessions Judge, Hoshiarpur. The appellate court maintained the conviction as well as sentence.
(3.) Aggrieved petitioner preferred present revision petition before this court. Admittedly, during the pendency of this petition, a compromise, Annexure R-1, has been arrived at between the parties. Same is supported by affidavit, Annexure R-2.;