KANWALJIT SINGH AHLUWALIA,J - (1.) BY the common judgment, five Criminal Revision Petitions bearing Nos. 268, 269, 270, 271 and 272 of 1995 will be decided.
(2.) THESE five revision petitions has been preferred by Gian Chand son of Des Raj. All these five revisions have resulted from the prosecution of petitioner Gian Chand in case FIR No. 69 dated 9.3.1985, registered at Police Station Dhanaula under Sections 409, 468, 471 IPC. The FIR was lodged on the basis of a letter No. 309 desptached by Madan Mohan, Senior Medical Officer, Primary Health Center, Dhanaula, on 24.1.1985. Due to different duration of period of embezzlement from above FIR, five separate challans were submitted. Before I advert to the facts of the case, as the periods of embezzlement were segregated. One revision petition pertains to the charge that on 12.11.1983, 3.12.1983 and 28.2.1984, being public servant, petitioner was entrusted with Rs. 4,635.57 ps., Rs. 7,213.65 ps. and Rs. 5,902.35 ps. and had embezzled the same (challan No. 1).
(3.) IN the second revision, charge is that on 21.11.1984 and 10.12.1984, the petitioner in his capacity as public servant was entrusted with a sum of Rs. 2,392/- and Rs. 3,128/- and had embezzled the same (challan No. 2).;