A.M. DYAVAPPA, S/O SIDDAPPA Vs. STATE BY RURAL POLICE, SAGAR, SHIMOGA DISTRICT, REPT BY STATE PUBLIC PROSECUTOR HIGH COURT BUILDING BANGALORE

JUDGEMENT

(1.) THE petitioner is aggrieved by his conviction and sentence passed by the trial court in respect of the offences punishable under Sections 408 and 477 -A of the I.P.C. and the lower appellate court confirmed the trial court's judgment by dismissing the petitioner's appeal.

(2.) THE case of the prosecution in short is that, during the period when the petitioner was working as the Secretary of Vyavasaya. Sahakara Sangha Niyamitha, Kalase from 20.9.1986 to 30.4.1988, he being entrusted with the financial powers and recovery of loan as well as the sales activities of the society, committed the act of misappropriation and the amount of misappropriation pertaining to the present case is Rs. 168.80.

(3.) I have heard learned counsel Shri H. Dayananda Saraswathi for the petitioner and learned Government Pleader Shri Satish R. Girji for the respondent -State and perused the records of this case.