MALLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Revision petitioner feeling aggrieved by the judgment of first Appellate Court on the file of VII Addl. District and Sessions Judge, Belagavi, sitting at Chikkodi, in Crl.A.No.104/2011 dtd. 23/1/2015 preferred this appeal.

(2.) Parties to the petition are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that accused was incharge Manager of Beniwad Primary Agricultural Credit Co-operative BanK Limited, Beniwad, Hukkeri taluka, (hereinafter referred to as 'bank'). In between 1/4/2003 to 31/3/2004 on different dates the accused wrote false income and expenditure entries and misappropriated a sum of Rs.6,33,211.00. Apart from that he has credited total amount of Rs.42,849.16 more in the account of CWs-16 to 22 and totally caused loss of Rs.6,76,060.16 to the bank and thereby committed the aforesaid offences.