C SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 21/1/2020 in C.C.No.337/2011 on the file of the Court of the Principal Civil Judge and J.M.F.C., Srinivasapura, and its confirmation judgment and order dtd. 11/4/2022 in Crl.A.No.15/2020 on the file of the Court of the I Additional District and Sessions Judge, Kolar, has filed this revision petition seeking to set aside the concurrent findings recorded by the Courts below, wherein the petitioner / accused is convicted for the offences punishable under Ss. 406, 408, 409 and 420 of Indian Penal Code (for short 'IPC').

(2.) The petitioner is the accused before the Trial Court and appellant before the Appellate Court.

(3.) It is the case of the prosecution that, the petitioner was working as Executive Officer of Taluk Panchayath, Srinivasapura from 26/3/2010 to 28/9/2010. It is alleged that, he has misused or misappropriated a sum of Rs.13,41,000.00 by drawing the said amount through self- cheque bearing No.207941 dtd. 17/7/2010 at Pragathi Gramin Bank, Srinivasapura Branch, from Bank Account No.25070. As such, a complaint came to be lodged by PW.2. On the basis of the said complaint, the jurisdictional police have registered a case and conducted investigation and submitted charge sheet for the offences stated supra.