G.CHANDRABHANU Vs. STATE OF KERALA

JUDGEMENT

(1.) The above appeals have been filed challenging the common judgment passed by the Enquiry Commissioner and Special Judge, Thiruvananthapuram (for short 'the court below') in C.C.No.16/2003 to C.C.No.32/2003 dtd. 28/3/2007.

(2.) The appellant, in all the cases, is one and the same person. He faced the trial of 17 cases altogether with a similar set of allegations. The offences alleged in all the cases are under Sec. 13(1)(d) read with 13 (2) of the Prevention of Corruption Act, 1988 (for short 'the PC Act') and Ss. 465, 468 and 471 of the Indian Penal Code (for short 'the IPC'). The court below tried all 17 cases jointly. The evidence was recorded in C.C.No.16/2003. All the cases were disposed of by a common judgment. Since all the appeals are connected, I am also disposing of all the appeals together.

(3.) The appellant was working as Junior Superintendent in the office of the District Registrar (GL), Alappuzha, during the period from March 1992 to November 1993. The prosecution case is that, while the accused was working in the above capacity during the aforesaid period, he abused his official position as a public servant, committed criminal misconduct by forging Essentiality Certificates (47 in Numbers), used the same as genuine and obtained medical reimbursement amount of ?23,381/-, unauthorisedly, causing corresponding loss to the Government.