CRR-499-2014 (O&M)         - 1- 

IN THE HIGH COURT OF PUNJAB & HARYANA 

AT CHANDIGARH 

237  

            CRR-499-2014 (O&M) 

            Reserved on:   17.02.2026. 

Date of decision:  20.03.2026.  

Uploaded on:   20.03.2026. 

Whether  only  operative  part  of  the 

judgment  is  pronounced  or  the  full 

judgment is pronounced.  

Operative part/full judgment  

PUNJAB STATE CIVIL SUPPLIES CORPORATION  

                 ...Petitioner(s)     

VERSUS 

AMIT KUMAR     

         ...Respondent(s)           

CORAM :  HON'BLE MR. JUSTICE  VINOD S. BHARDWAJ  

Present: -   Mr. Deepak Sabharwal, Advocate, 

    for the petitioner(s). 

    Mr. Akhil Kashyap, Advocate, for  

    Mr. Parveen Kumar Kataria, Advocate, 

    for the respondent. 

CRR-499-2014 (O&M)         - 2- 

VINOD S. BHARDWAJ, J.

1.

The  present  revision  petition  has  been  filed  challenging  the 

judgment dated 08.12.2012 passed by Additional Sessions Judge, Moga in 

Criminal Appeal No. 45 dated 02.12.2011, whereby the appeal filed by the 

Revisionist  herein  against  the  judgment  dated  05.09.2011  passed  by 

Additional  Chief  Judicial  Magistrate  in  case  bearing  FIR  No.  15  dated 

12.02.2003, registered under sections 406, 408 of the Indian Penal Code, 1860 

and Section 7 of the Essential Commodities Act, at Police Station Sadar, 

Moga, was dismissed. 

2.

   The facts, as are necessary for the adjudication of the present 

revision petition, are that on 11.06.2002, the District Manager, PUNSUP, 

Moga, addressed a communication to the Chief Director, Vigilance Bureau, 

Punjab, Chandigarh, seeking registration of a First Information Report with 

regard to misappropriation of paddy pertaining to the crop year 2000–2001 by 

the proprietor of M/s Amit Rice Mills, Moga. It was alleged that M/s Amit 

Rice  Mills,  Moga  had  entered  into  an  agreement  dated  01.01.2001  with 

PUNSUP, whereby the said firm undertook to shell the paddy stock supplied 

by PUNSUP and to deliver the milled rice to the Food Corporation of India 

(FCI). Pursuant to the said agreement, a total of 63,098 bags of paddy of 

varying weights, namely 35 kg, 50 kg, and 65 kg, aggregating to 26,291.65 

quintals, were entrusted to the firm. The said paddy was received by Amit 

Kumar, acting on behalf of the firm, who duly issued receipts in favour of 

PUNSUP, Moga. In addition thereto, 6,638 bags of paddy, each weighing 50 

kg and collectively amounting to 29,569.85 quintals, were received by the 

miller from M/s Preet Trading Company, Dharamkot. It is the case of the 

CRR-499-2014 (O&M)         - 3- 

prosecution that, out of the total stock, the firm transferred 2,625 bags of 35 

kg each to M/s Moga Rice Mills, Moga; 765 bags of 50 kg each to M/s G.M. 

Rice Mills, Baghapurana; 920 bags of 50 kg each to M/s Jain Industries, 

Faridkot; 918 bags of 50 kg each to M/s Shivam Traders, Muktsar; and 3,672 

bags of 50 kg each to M/s Shah Rice Mills, Talwandi Bhai. It is further alleged 

that the firm delivered 8,800 bags of rice to the FCI on behalf of PUNSUP, 

comprising  1,192.40  quintals  of  raw  rice  and  5,358.40  quintals  of  sella 

variety, up to 06.04.2002. After accounting for the paddy shifted within and 

outside the district and the rice supplied, a balance of 52,036 bags of paddy 

was stated to be lying with the miller. As per the policy of the Government of 

Punjab, the out-turn ratio of rice from paddy was prescribed as 64% with 1% 

driage in respect of raw rice, and 65% without driage for sella rice. It was 

alleged  that,  upon  assessment  by  the  District  Manager  (Field),  PUNSUP, 

Moga and the concerned Field Officer, a shortage of 15,415.79 quintals of 

paddy was detected as on 30.04.2002 at the premises of M/s Amit Rice Mills, 

Moga,  without  allowing  the  permissible  driage.  On  the  basis  of  the  said 

shortage, it was alleged that the firm had embezzled Government paddy to the 

aforesaid extent and that a sum of Rs. 1,27,40,566/- was recoverable from the 

firm, exclusive of the cost of dead stock articles supplied for milling purposes. 

The conduct of the firm was alleged to constitute a breach of the agreement 

and criminal breach of trust.  

3.

    Upon receipt of the complaint, an inquiry was entrusted to SI 

Mohan Lal of the Anti-Fraud Staff, Moga. As per the inquiry report, Amit 

Kumar Bansal, proprietor of M/s Amit Rice Mills, Moga, was found to have 

embezzled 15,413.25 quintals of paddy, with the corresponding economic 

CRR-499-2014 (O&M)         - 4- 

loss assessed at Rs. 1,27,40,566/-. Thereafter, upon obtaining legal opinion 

from the District Attorney, Moga, a formal case was registered at Police 

Station Sadar, Moga against the said accused. The accused Amit Kumar was 

formally arrested on 23.12.2003.  

4.

     Upon completion of investigation, the final report under Section 

173 CrPC was presented before the Court of the Ilaqa Magistrate. 

5.

     Upon  presentation of  the  challan before the  Ilaqa  Magistrate, 

copies of all documents relied upon by the prosecution were supplied to the 

accused u/s 207 Cr.P.C., free of costs. Thereafter, upon hearing the learned 

counsel for the parties and on perusal of the material available on record, the 

Ilaqa Magistrate found a prima facie case to be made out and accordingly 

framed charges against the accused under Sections 406 and 408 of the Indian 

Penal Code, as well as under Section 7 of the Essential Commodities Act to 

which the accused pleaded not guilty and claimed trial. 

6.

   In order to substantiate its case, the prosecution examined as 

many as eighteen witnesses. The said witnesses include PW-1 Daljit Singh, 

Assistant  Manager,  PUNSUP;  PW-2  Constable  Manjinder  Singh;  PW-3 

Head  Constable  Jagsir  Singh;  PW-4  Darshan  Singh,  District  Manager, 

PUNSUP,  Moga;  PW-5  Mohinder  Kumar,  Senior  Assistant,  PUNSUP, 

Ludhiana; PW-6 Parshotam Lal, retired Deputy General Manager; PW-7 

Rajiv Bhatnagar; PW-8 SI Mohan Lal; PW-9 Rola Nath; PW-10 Devinder 

Singh; PW-11 Satwinder Kumar, retired Inspector Grade-II; PW-12 Head 

Constable Balvir Singh; PW-13 Head Constable Bhupinder Singh; PW-14 

Jugraj Singh Gill, Computer Assistant; PW-15 Amarjit Singh; PW-16 Surjit 

Singh, Inspector; PW-17 Raman Kumar; and PW-18 Surinder Nath Saini. 

CRR-499-2014 (O&M)         - 5- 

Upon  completion  of  the  examination  of  the  aforesaid  witnesses,  the 

prosecution evidence was closed by order of the Court. 

7.

   Upon  closure  of  the  prosecution  evidence,  the  accused–

respondent  was  examined  under  Section  313  of  the  Code  of  Criminal 

Procedure, wherein all incriminating circumstances were put to him, which 

he denied in toto and pleaded false implication. However, he did not lead 

any evidence in defence. 

8.

   Upon consideration of the evidence led by parties as well as the 

arguments  advanced  before  it,  the  Trial  Court  vide its  judgment  dated 

05.09.2011 acquitted the respondent of the charges framed against him.  

9.

   Aggrieved  by  the  said  judgment  of  acquittal,  the petitioner 

preferred  a  criminal  appeal  bearing  No.45  dated  02.12.2011,  before  the 

Court  of  Additional  Sessions  Judge,  Moga.  The  appellate  court,  upon 

reappraisal of the material on record, dismissed the appeal vide judgment 

dated 08.12.2012, holding that no illegality or infirmity could be found in 

the judgment rendered by the learned Trial Court. Being dissatisfied with the 

concurrent  findings  recorded  by  the  courts  below,  the  petitioner  has 

instituted the present revision petition. 

10.

   Learned  counsel  appearing  for  the  petitioner–Corporation 

contends that the impugned judgments rendered by both the courts suffer(s) 

from patent illegality, misappreciation of evidence and erroneous application 

of law and are hence liable to be set aside. Learned counsel submits that the 

respondent–miller had entered into an agreement dated 01.01.2001 with the 

petitioner–Corporation for the crop year 2000–2001, whereby paddy stocks 

were entrusted to him for milling and delivery of resultant rice to the Food 

CRR-499-2014 (O&M)         - 6- 

Corporation of India. It is contended that, in breach of the said agreement 

and  the  trust  reposed  in  him,  the  respondent  misappropriated  15,415.79 

quintals of paddy, valued at approximately Rs.1,27,40,566/- and converted 

the  same  to  his  own  use.  On  the  basis  of  the  aforesaid  allegations,  the 

aforementioned FIR came to be registered against the respondent–miller. 

Counsel submits that in order to substantiate the charges, the prosecution 

examined as many as eighteen witnesses and placed on record substantial 

documentary evidence, however, both the courts have failed to appreciate 

the evidence in its proper perspective and have wrongly brushed aside the 

entire prosecution case on untenable grounds, particularly by holding that 

entrustment of paddy was not proved. 

11.

   Learned counsel further contends that the finding recorded by the 

Courts regarding absence of proof of entrustment is manifestly perverse and 

contrary to the material available on record. It is submitted that documentary 

evidence  in  the  form  of  receipts,  namely  Exhibits  PW5/B,  PW5/C  and 

PW10/A, clearly establishes that the paddy stock had, in fact, been entrusted 

to the respondent. Despite the existence of such cogent evidence, the courts 

have discarded the same merely on the ground that the original agreement 

dated 01.01.2001 (Ex. PA) was not formally proved.  

12.

   It is further submitted that the acquittal of the respondent under 

Section  7  of  the  Essential  Commodities  Act  on  the  ground  of  delay  in 

completion of investigation is equally unsustainable. Learned counsel argues 

that both the Courts have failed to appreciate that the case was not confined 

solely to an offence under the Essential Commodities Act, but also involved 

serious offences under Sections 406 and 408 IPC. It is contended that no fatal 

CRR-499-2014 (O&M)         - 7- 

delay is attributable to the prosecution; rather, the conduct of the accused 

himself contributed to prolonging the investigation.  

13.

   Assailing the findings further, learned counsel submits that the 

Courts have gravely erred in holding that the presence of an arbitration clause 

in the agreement bars the invocation of criminal liability under Section 406 

IPC. It is contended that such a conclusion runs contrary to the well-settled 

position of  law that the existence of  a  civil  remedy  does not  ipso  facto 

exclude criminal prosecution where the ingredients of a criminal offence are 

otherwise made out. In this regard, reliance has been placed on the judgment 

rendered by a Division Bench in State of Punjab v. Pritam Chand (decided 

on  25.01.2013),  wherein  it  has  been  held  that  criminal  proceedings  are 

maintainable notwithstanding the existence of an arbitration clause. 

14.

    It is further submitted that the reasoning adopted by both the 

Courts is self-contradictory, inasmuch as, while discarding the agreement on 

the  ground  of  non-proof,  the  courts  have  nevertheless  relied  upon  the 

arbitration clause contained therein to negate the criminal liability of the 

respondent. 

15.

   Learned counsel also contends that all the essential ingredients 

constituting offences under Sections 406 and 408 IPC, as well as Section 7 

of  the Essential  Commodities Act,  stood  established on  the  basis  of the 

evidence led by the prosecution. However, the same have been completely 

overlooked or misinterpreted by the courts below. 

16.

   Lastly, it is submitted that the entire approach adopted by both 

the Courts in appreciating the evidence is fundamentally flawed. Material 

evidence has been misread and relevant considerations have been ignored, 

CRR-499-2014 (O&M)         - 8- 

while  irrelevant  and  extraneous  factors  have  been  taken  into  account. 

Counsel  thus  submits  that  the  findings  recorded  are  perverse  and  have 

resulted  in  a  failure  of  justice.  On  these  premises,  it  is  prayed  that  the 

impugned  judgments  be  set  aside  and  the  respondent be  held  liable  in 

accordance with law. 

17.

   Counsel  for  the  respondent,  on  the  other  hand,  contends  that 

evidence led by the parties has already been considered by both the Courts 

and the finding of acquittal on the strength of evidence was returned by the 

trial Court which has been affirmed in appeal by the Appellate Court.  

18.

   I have heard learned counsel appearing on behalf of the parties 

and have also gone through the documents appended along with the present 

petition as well as considered the arguments advanced. 

19.

   Before proceeding further into the matter, it is apposite to make 

a reference to the finding recorded by the first Appellate Court. The relevant 

part thereof reads thus: - 

“7.   I have heard the Addl., PP for the appellant-State, counsel 

for  accused—respondent  and  have  gone  through  the  record 

carefully. 

8.   Additional  Public  Prosecutor  for  appellant—State  has 

contended that the trial court has failed to appreciate the oral as 

well as documentary evidence produced by the prosecution to 

prove the offence against the accused. It has wrongly held that 

the agreement and receipts are anti—dated. He has contended 

that as per policy of the government, if for one year, a mill is 

entrusted by Food department for milling, then for the next year 

department can supply the food grains for milling on the oral 

basis. But the trial court has not appreciated these facts. He has 

CRR-499-2014 (O&M)         - 9- 

contended that it has wrongly held that agreement has not been 

proved when PW1 Dalip Singh has been examined to prove the 

execution of Ex.PA. It has erred in holding that Ex.P10/A was 

issued by Kamal Raj, who has no interest in the firm. But it has 

failed to appreciate that Kama] Raj is father of accused Amit 

Kumar. He has contended that as the prosecution witnesses have 

supported the prosecution version and entrustment of paddy has 

also been fully proved, so, the accused is liable for conviction 

and has prayed that this appeal be accepted. 

9.   On the other hand it has been contended by counsel for 

accused—respondent that the prosecution has failed to prove the 

execution of the agreement EX.PA by accused Amit Kumar and 

rather this agreement has not been proved pop the file and the 

same is forged and fabricated document. He has contended that 

the receipts Ex.PW5/B, Ex.PW5/C and Ex.P10/A are also forged 

and  fabricated.  So,  the  prosecution  has  failed  to  prove 

entrustment of paddy to accused Amit Kumar. He has contended 

that when prosecution has failed to prove the execution of Ex.PA 

as well as the receipts vide which the paddy was entrusted to the 

accused, So, the accused has been rightly acquitted by the trial 

court and the present appeal is also liable to be dismissed. 

10.   After hearing the Addl., PP for the appellant—State and 

learned counsel for the respondent, I do not find any substance 

in the contentions raised by the Addl., PP for the State. 

11.   In order to prove the execution of agreement Ex.PA, the 

prosecution  has  examined  PW1  Daljit  Singh  AM  Punsup. 

Perusal of his statement reveals that he has stated that he had not 

seen  the  original agreement.  In  his  cross  examination,  he  has 

stated that the allotment of the paddy was made verbally; He has 

also admitted that the agreement did not bear seal of any firm. 

He has stated that no security was deposited by the accused. He 

has also stated that the accused had not signed the receipts in his 

CRR-499-2014 (O&M)         - 10- 

presence. He did not know in which truck paddy was sent to the 

sheller of the accused. He has also stated that. during this period, 

there  is  no  deficiency  in  the  stock.  He  has  admitted  that  the 

receipt  dated:  30.11.2000  had  been  executed  before the 

agreement and the receipts dated: 11.12.2000, 30.12.2000 ;and 

23.12.2000 had also been executed before the agreement. This 

contention of the learned Addl.-PP for the State is without any 

substance that the agreement Ex.PA has been duly proved on 

record by PW1 Daljit Singh. Rather the prosecution has failed to 

prove the execution of agreement Ex.PA as well as the receipts. 

12.   It has also been proved that the receipts are ante-dated. 

The agreement is dated: 1.1.2001 where as the receipts pertain 

to the year 2000. 

13.   PW17  Raman  Kumar  has  also  stated  in  his  cross 

examination that he had not seen the original agreement in the 

court. He has also admitted that in his cross examination that the 

agreement in favour of Punsup is not signed by Amit Kumar nor 

any of the receipts is signed by Amit Kumar. He has also admitted 

that during the investigation, the police authorities got compared 

signatures of Amit Kumar  with the  agreement  in dispute and 

receipts and it was found that signatures of Amit Kumar were 

forged  and  not  genuine.  He  has  admitted  that  during  the 

investigation, he came to know that signatures of Amit Kumar 

are forged and fabricated on the agreement and receipts. He also 

admitted that Amit Kumar has been falsely implicated in this case 

to save the skin of erring officials of the PUNSUP. 

14.   PW8 SI Mohan Lal the investigating officer has stated that 

the agreement as well as the receipts are forged. He has also 

proved on record his inquiry report Ex.PW8/A. He has stated that 

he had obtained the specimen signatures of the accused before 

the Executive Magistrate which are Ex.PW8/F and Ex.PW8/G 

CRR-499-2014 (O&M)         - 11- 

and he had sent the specimen signatures on resolution deed and 

partnership deed and agreement for the year 1999—2000 for 

comparison with the signatures of the accused on agreement for 

the year 2000—01 Ex.PA. In his cross examination, he has stated 

that no gate pass of paddy was produced by the officials of the 

Punsup and no stock register of paddy was produced. No paddy 

was ever recovered during the investigation nor its existence was 

established  by  the  Punsup  officials.  During  the  investigation 

after  receiving  the  report  from  Forensic  Science  Laboratory, 

Chandigarh, Punsup authorities as well as District Manager has 

failed to explain, who had signed the disputed agreement. He has 

stated that he did not remember that in the disputed year this rice 

mill was closed and Amit Kumar was not owner of Amit Rice Mill. 

He  has  admitted  that  DistrictManager  of  Punsup,  who  had 

signed this agreement never came to him and never made any 

statement during investigation. He admitted it to be correct that 

this  agreement  was  not  witnessed  by  any  one.  The  Punsup 

authorities  had  not  produced  any  record  regarding  the 

entrustment of paddy to the miller. 

15.   He  has  also  admitted  that  three  receipts  were also got 

compared from Assistant Director Forensic Science Laboratory, 

Punsup,  Chandigarh  and  all  these  receipts  were  found  to  be 

forged one. He has admitted that it is correct that quantity of the 

paddy had not been mentioned in the agreement and it was signed 

by the miller at page 2 of the agreement. He further admitted that 

he had also not verified that who had purchased the stamp papers 

for this forged agreement. The persons who attested the receipts 

on behalf of Punsup never came to him during the investigation 

in spite of  various requests made by him to the department. He 

has stated that Kamal Raj was not proprietor or partner and has 

no  concern  with  Amit  Rice  Mills.  He  has  stated  that  during 

investigation, Punsup authorities had not produced the receipts 

before.  him.  No  record  regarding  ownership  of  the  mill  was 

CRR-499-2014 (O&M)         - 12- 

produced. During investigation, it came to his notice that the mill 

was on  lease.  He  has  stated  that  Pws  had  not  produced  any 

receipts and other record for shifting of paddy to other rice mill. 

He has stated that he had obtained the record from the bank. He 

admitted  it  to  be  correct  that  signatures  of  Amit-Kumar  also 

differs from bank signatures obtained by him from the bank and 

also  differs  from  the  signatures  of  the  agreement  dated: 

14.10.1999. He has categorically stated in his cross examination 

that as per the investigation, the signatures had not been proved 

of Amit Kumar and the case had been registered and the accused 

has been challaned only on the basis of the statement of District 

Manager  and  otherwise,  no  case  is  made  out  against Amit 

Kumar, who had not signed the said agreement. 

16.   After perusing. the statement of PW8 SI Mohan Lal, trial 

court  has  rightly  held  that  it  is  clear  that  alleged  agreement 

Ex.PA as well as receipts EX.PW5/B and Ex.PW5/C are forged 

and fabricated documents. Similarly, receipt-EX.PW10/A dated: 

11.12.2000  is  also  not  signed  by  Amit  Kumar.  Rather  it  was 

signed by Kamal Raj, who has no concern with Amit Rice Mills 

and no power of attorney in favour of Kamal Raj has been proved 

by the prosecution. Moreover the receipt is anti dated and is 

dated: 11.12.2000 whereas the agreement is dated: 1.1.2001. 

17.   PW10 Devinder Singh has also deposed during his cross-

examination  that  he  did  not  remember  the  name  of  Punsup 

Inspector who was custodian of paddy. He has stated that he had 

not produced the Mandi register in which the paddy was. entered 

nor  the  same  was  produced  before  the  police  and  receipt 

Ex.PW10/A is written  by Kamal Raj and he had not verified 

about proprietor/partner of firm before handing over the goods. 

18.   Thus, the prosecution has failed to prove even the receipt 

Ex.PW10/A, when no power of attorney in favour of Kamal Raj 

has  been  proved  by  the  prosecution.  PW18  Surinder  Nath 

CRR-499-2014 (O&M)         - 13- 

Sharma has also stated in his cross examination that he had not 

produced Mandi register and stock register of the paddy which 

was purchased by him from Daroli Bhai nor said register had 

been produced in the court. He has also stated that no power of 

attorney  in  favour  of  Kamal  Raj,  nor  any  authority letter  in 

favour of Kamal Raj had been seen and he had obtained receipt 

from Kamal Raj in good faith. He has admitted that there was no 

document on the file which shows that Kamal Raj was working 

as manager. He has stated that he could not tell whether there 

was any arbitration clause or not. He has stated that Daljit Raj 

was custodian in charge of the paddy. He had no knowledge 

about  this  paddy  as  he  had  purchased  this  paddy  only  from 

Mandi  and  then  he  had  sent  the  same  to  custodian  incharge 

Inspector. His duty was only in Mandi for purchase of paddy and 

he had been informed about the receipt from Kamal Raj from the 

District  Office  and  he  had  not  given  anything  in  written 

regarding the receipt issued by Kamal Raj. 

19.   The prosecution has placed on record the signatures of 

accused EX.PW8/F and Ex.PW8/G that had been taken before 

the Executive Magistrate for the purpose of comparison and have 

also produced on record Ex.PW8/I and Ex.PW8/J the reports of 

Assistant  Director  Forensic  Laboratory,  Punjab,  Chandigarh. 

The  investigating  officer  SI  Mohan  Lal  PW8  had  sent  the 

specimen signatures of Amit Kumar for comparison before the 

Assistant  Director  Forensic  Science  Laboratory,  Chandigarh 

and vide reports EX.PW8/I and Ex.PW8/J the alleged signatures 

of Amit Kumar had been declared forged and not signed by the 

same person. As per opinion of the Assistant Director Forensic 

Science  Laboratory,  Punjab  Chandigarh,  there  is  a  different 

authorship  based  on  the  cumulative  consideration  of  various 

divergences found in the writing habits in the questioned and 

standard signatures and they showed difference in the general 

and individual writing habits. Some of the characteristics in the 

CRR-499-2014 (O&M)         - 14- 

individual writing habits such as in the minute and inconspicuous 

details of formation of letters and their combination etc. Trial 

court  has  thus  rightly  held  that  from  the  report  of  Assistant 

Director Forensic Science Laboratory, Punjab, Chandigarh it is 

clear that there is a divergence in the writing habits between the 

questioned and standard signatures which are significant and 

sufficient  and  are  not  due  to  natural  variation  or intended 

disguise but are due to different authorship. 

20.   PW4  Darshan  Singh  D.M.,  Punsup,  Moga,  the 

complainant has proved the application Ex.PI on the basis of 

which the present FIR was registered against the accused. In his 

cross examination, he has also stated that he had not seen the 

register showing the purchase of paddy. He did not know the 

officials, who were charge sheeted by the department regarding 

misappropriation of the paddy. PW5 Mohinder Kumar has also 

admitted  in  his  cross  examination  that  the-agreement  and 

receipts  were  not  executed  in  his  presence  and  he  had  no 

knowledge who had executed the agreement and the same was 

dealt by the field staff of the Punsup. He has stated that physical 

verification report is not signed by the miller/accused. There is 

over writing in the date of 30.4.2002 of the physical verification 

report. But he did not know, who had done the same. He also 

admitted  that  there  was  over  writing  (in  the  dates on  the 

signatures  of  Rajwant  Singh  field  officer  and  Parshotam  Lal 

DDM, field and physical verification report was not signed by 

him.  He  could  not  say  when  the  physical  verification  was 

conducted and who had conducted the same. He could not say 

why the date had been changed in the physical verification report 

and  he  had  not  handed  over  the  physical  verification  report 

dated: 23.8.2001 to the police nor had produced in the court. 

21.   PW5 Parshotam Lal retired General Manager has also 

admitted  in  cross  examination  that  agreement  Ex.PA was 

CRR-499-2014 (O&M)         - 15- 

witnessed by Punsp officials. But no witness is on behalf of the 

miller. He did not know whether signatures of Amit Kumar are 

forged  and  fabricated  as  per  report  of  Assistant 

Director'Forensic  Laboratory,  Punjab,  Chandigarh.  He  has 

stated that rice mill was under custody of Mr. Saini Sub Inspector 

of Punsup and two custodians of area were appointed by the 

District Manager. Both are sub inspectors. He has stated that he 

had not verified the gate pass and stock register of the paddy. He 

admitted that EX.PW5/A is not signed by the miller and they had 

not produced the physical verification report dated: 23.8.2001. 

He  admitted  that  date  30.4.2002  is  over  written.  He  did  not 

remember whether the Sub Inspectors were terminated by the 

department for misappropriation of this paddy. 

22.   So, from the testimony of PW6, it appears that paddy was 

misappropriated by two Sub- Inspectors, who were terminated 

from the services as they were custodian of the paddy. So, the 

prosecution has failed to prove that the alleged misappropriation 

had been made by the accused. 

23.    From  the  perusal  of  the  entire  evidence  on  record,  it 

transpires that trial court has rightly reached at the conclusion 

that the prosecution has failed to prove the agreement Ex.PA, 

receipts EX.PW5/B, Ex.PW5/C and Ex.PW10/A vide which the 

paddy  was  entrusted  to  M/s  Amit  Rice  Mill  and  rather  the 

agreement as well as receipts have been found to be forged and 

fabricated documents. As already observed, the receipts are anti 

dated as these pertain to the year 2000 while Ex.P1 is dated: 

1.1.2001. As entrustment has not been proved and the agreement 

and  receipts  have  been  found  to  be  forged  and  fabricated 

documents as such, no misappropriation can be alleged on the 

part of the accused person. 

20.

   Upon  due  consideration  of  the  rival  submissions  and  a 

CRR-499-2014 (O&M)         - 16- 

comprehensive reappraisal of the entire material on record, it is evident that 

the Appellate Court has meticulously examined the entire evidence and has 

rightly  found  no  merit  in  the  contentions  advanced on  behalf  of  the 

appellant–State. Upon a proper appreciation of the testimony of material 

witnesses, the Appellate Court has, rightly concluded that the prosecution 

failed to establish the execution of the agreement (Ex. PA), which constituted 

the very foundation of the case. The admissions of key witnesses, including 

PW-1 Daljit Singh and PW-17 Raman Kumar, clearly demonstrated that the 

execution and authenticity of the agreement as well as the receipts remained 

unproved.  The  Appellate  Court  has  further  rightly  appreciated  that  the 

receipts relied upon by the prosecution, namely Ex. PW5/B, Ex. PW5/C and 

Ex. PW10/A, were neither duly proved nor reliable, being ante-dated and 

unsupported by lawful authority. The finding that such documents were not 

executed by the accused and in certain instances were signed by a person 

having no demonstrable authority, is based on a correct evaluation of the 

evidence on record. Significantly, the Appellate Court has also rightly placed 

reliance upon the forensic evidence, which unequivocally established that 

the signatures attributed to the accused on the agreement and receipts were 

forged. The opinion of the Forensic Science Laboratory, coupled with the 

testimony of the Investigating Officer, clearly undermined the prosecution 

case and was also considered in its proper perspective. The Appellate Court 

has further taken note of material lapses in the prosecution case, including 

the non-production of vital records such as stock registers, gate passes and 

other  documentary  evidence  necessary  to  establish  entrustment  and 

movement of paddy. The absence of recovery and the failure to establish the 

CRR-499-2014 (O&M)         - 17- 

existence of the alleged stock were also rightly weighed by the Court. In 

view  of  the aforesaid,  it is  evident  that the  learned Appellate  Court has 

correctly and judiciously appreciated the entire evidence on record and has 

arrived at well-reasoned findings.  

21.

   In so far as the contention of the parties that a mere existence of 

an  arbitration  clause  is  not  an  immunity  from  criminal  proceedings  is 

concerned, the same is legally valid. Criminal proceedings may be initiated 

notwithstanding an arbitration clause and continue, however, it is evident 

that the appellate Court has dismissed the appeal after recording that the 

petitioner PUNSUP could not establish execution of the agreement or even 

the receipt in lieu of the alleged entrustment. Delivery of paddy, pursuant to 

an agreement, was required to be proved by cogent evidence. Instead, the 

witnesses of the prosecution conceded that the signature of the respondent-

accused  on  the  agreement  or  the  receipt  did  not  match  the  standard 

signatures. Besides, it was also established that only a photocopy of the 

agreement  was  placed  on  record  and  the  receipts  exhibited  on  record 

pertained to a period much prior to the alleged agreement.  

22.

   The position in law is settled that a revisional Court does not sit 

in re-appreciation of the evidence and if the conclusions drawn by both the 

Courts  are  plausible  and  probable,  a  finding  of  acquittal  shall  not  be 

ordinarily interfered with.  

23.

   I  am  of  the  opinion  that  in  the  absence  of  any  demonstrable 

perversity, illegality or manifest error in the conclusions arrived at by both 

the Courts, the findings so recorded do not call for interference. It is a settled 

principle of law that where two views are reasonably possible on the basis 

CRR-499-2014 (O&M)         - 18- 

of the evidence on record, the view which has commended itself to the Trial 

Court and has been affirmed by the Appellate Court ought not to be disturbed 

merely on the ground that another view may also be conceivable. While 

exercising such jurisdiction, the High Court does not sit as a court of appeal 

to reappreciate the entire evidence or to substitute its own conclusions for 

those arrived at by the Courts below. Interference is warranted only where 

there exists a patent illegality, gross perversity, material irregularity or a 

manifest miscarriage of justice. 

24.

   In the present case, no such infirmity, be it illegality, perversity, 

impropriety,  or  misappreciation  of  evidence  has  been  pointed  out  or  is 

otherwise  discernible  from  the  record  in  the  judgments  rendered  by  the 

Courts below. The concurrent findings are based on a proper and judicious 

appreciation of the evidence and do not suffer from any error warranting 

interference in revisional jurisdiction. 

25.

   Consequently, finding no merit in the present revision petition, 

the same stands dismissed.

March 20, 2026.          (VINOD S. BHARDWAJ)  

raj arora                                            JUDGE 

    Whether speaking/reasoned   : Yes/No 

    Whether reportable     : Yes/No