STATE OF CHHATTISGARH Vs. GAJANAND SINGH RAHI

JUDGEMENT

(1.) This acquittal appeal is directed against the judgment rendered by the trial Court on 12.03.2018 in Special Case No.05/2013 acquitting the accused of the charges under Sections 120B, 420, 409, 467, 471 of I.P.C. ACQA No. 298 of 2019

(2.) Some villagers lodged complaint with the concerned Police vide Ex-P-57 and Ex-P-58 to the effect that a sum of Rs. 35 Lacs was sanctioned in the name of 43 villagers for executing work of leveling their agricultural field but they have not been paid wages and the entire amount has been embezzled. After investigation, charge sheet was filed against Sarpanch Smt. Indumani Bai, Upsarpanch Gulabchand Sharma, Panchayat Secretary- Rajesh Tirki, Sub-Engineer- Vinod Bhagat and the present respondent who was working as SDO, Bagicha at the relevant time. Due to the respondent's failure to attend the trial he was declared absconding and his trial was separated.

(3.) Vide judgment dated 15.12.2015 other persons namely- Indumani Bai, Rajesh Tirki, Gulabchand Sharma and Vinod Bhagat were acquitted of the charges against which the State has not preferred any Acquittal Appeal.