V. RETNAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under section 438 of the Code of Criminal Procedure, 1973.

(2.) The petitioner herein is the accused in Crime No.1100 of 2017 of Venjaramoodu Police Station, registered alleging offence punishable under Sections 409 and 420 of the IPC.

(3.) According to the prosecution, the petitioner herein was working as a Gramin Dak Sevak Post Master at the Palamkonam branch Post Office from 02.03.1998 onwards. With intent to make unlawful gain, the petitioner herein accepted deposits from the account holders of various categories and entered the amount in their passbooks without crediting the amount in the Branch Office Accounts. By this mode the petitioner is alleged to have misappropriated amounts in excess of Rs 5 Lakhs.