R.HAMSA VENI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is presented with following prayers:

(2.) We have heard Shri. M.P.Srikanth, learned Advocate for the petitioner, Shri. Vikas Rojipura, learned AGA the State.

(3.) Brief facts of the case are, one Smt. Hamsaveni was working as Second Division Assistant, District Treasury in Mandya. A charge memo was issued to her alleging that a sum of Rs.2,04,400.00 that had to be deposited to the beneficiaries under the Widow pension and Sandya Suraksha Scheme had been deposited to unauthorised accounts and causing loss to the Government. Criminal proceedings were conducted against the applicant in C.C.No. 339/2010 and the learned Special Judge, Pandavapura vide order dtd. 23/8/2019 acquitted the applicant.