ASHOK KUMAR JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This appeal, by special leave, is directed against the judgment and order dated 12.01.2007 passed by the High Court of Madhya Pradesh at Jabalpur in Criminal Appeal No.708 of 1992.

(2.) The appellant, who was posted as clerk-cum-cashier in the Sub Treasury, Ajaygarh, was alleged to have committed offences under Sections 409 and 420 Penal Code and was tried by Judicial Magistrate 1st Class, Panna in Criminal Case No.118 of 1990. Finding him guilty of the offence with which he was charged, the Trial Court sentenced the appellant to suffer three years and two years respectively on the aforesaid two counts with imposition of fine and default sentence.

(3.) The matter was carried further by the appellant in Criminal Appeal No.64 of 1990, which came to be allowed by the Sessions Court, Panna vide judgment and order dated 29.10.1991. The appellant was acquitted of all the charges by the Appellate Court.