MADHURI PARKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Arun Kochar, learned Counsel for the applicant and Mr. R.K. Jojodiya, Panel Lawyer for the State respondent.

(2.) A case in Crime No. 117/2001 has been registered in Bagbahara Police Station for the commission of offences punishable under Sections 420, 406/34 and Section 409 read with 34. IPC against the applicant and her husband Bhikham Chand.

(3.) The case of the prosecution is that the applicant is the Sarpanch of Gram Panchayat Shivnikala. A resoludon was passed. In pursuance of the resolution an amount of Rs. 38,000/- was received by the husband of the applicant i.e., Bhikham Chand. The amount was not repaid. The applicant and Bhikham Chand misappropriated the same.