- (1.) This appeal has come up for hearing after the expiry of period of more than 24 years from the date of occurrence. (6.2.1984).
(2.) The State of Rajasthan has preferred this appeal against the judgment of Munsif & Judicial Magistrate, Chirawa (hereinafter to be referred as 'the learned trial Court') dated 20.8.1990 in Sessions Case No. 218/1984 by which he acquitted the accused-respondent for the offence under Section 420 IPC.
(3.) In brief, the facts of the case are as under:- On 6.2.1984 Shakuat Ali (PW.l) S/o Shri Nizammudin submitted a complaint before the Court in which it is stated that he was an unemployed person and came for employment. He went to Shri Kundanlal Verma Eye Hospital, Chirawa in search of a man, where accused was learning the work of compounder. The accused respondent told to the complainant that he send the unemployed persons foreign for employment. The accused-respondent told the complainant to bring Rs. 12,000/- alongwith his testimonials on 6.6.1982. On 6.6.1982 at about 4.00 P.M. the complainant reached at the hospital with aforesaid amount and testimonials. He gave the same to the accused-respondent. After obtaining the aforesaid amount the accused-respondent assured the complainant to send him abroad. But, after the expiry of period of 15 days, the accused-respondent did not complete his assurance.;