VERINAYI KRISHNAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision Petition has been filed against the conviction and sentence passed by the Additional Sessions Judge (Ad hoc-I), Manjeri in Crl.Appeal 415/2007 dated 31.7.2009 against the revision petitioner.

(2.) The prosecution case in short is as follows : While the revision petitioner had been working as Extra Departmental Delivery Agent (EDDA) at Valluvambram sub post office on 2.5.1998, 8.5.1998, 9.5.1998, 16.5.1998, 21.5.1998, 26.5.1998, 28.5.1998, 4.6.1998, 6.6.1998 and 11.6.1998, he failed to deliver the letters addressed to GMLP School,Athanikal where PW3 had been working as Headmaster and also GUP School,Muthirapparamba where CW7 had been working as Headmaster. He fabricated the official records by forging the signatures of PW3 and CW7, the Headmasters of the above schools and misappropriated the postal articles and thereby committed criminal breach of trust for the purpose of cheating.

(3.) The crime was registered by PW10 who was the additional sub inspector of police attached to Manjeri station, on getting Ext.P1 complaint forwarded from the office of Circle Inspector. Thereafter PW11 conducted the initial investigation, PW13 continued the investigation and PW12 completed the investigation and filed the charge against the accused under Secs 406 and 468 of IPC .