DEVADAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed challenging the order passed by Judicial First Class Magistrate Court ' I, Parappanangadi in C.M.P.No.2563/2010 in C.C.No.330/2003 dtd. 29/09/2010.

(2.) The revision petitioner is the accused. The offence alleged against him are punishable under Ss. 406, 465, 468 and 471 of the I.P.C.

(3.) The prosecution case, in short, is that while the revision petitioner was working as the Secretary of Velimukku Service Co-operative Bank, he cancelled the fixed deposit in the name of the daughter of the defacto complainant and withdrew money by opening an account in her name without the knowledge and consent of the defacto complainant by forging documents.