LAWS(KER)-2018-4-428

C.H. SUMANGALA, W/O. GOPINATHAN Vs. STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM

Decided On April 04, 2018
C.H. Sumangala, W/O. Gopinathan Appellant
V/S
STATE OF KERALA, REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM Respondents

JUDGEMENT

(1.) The revision petitioner challenges the conviction and sentence against her under Sections 409 and 477A of the Indian Penal Code in C.C. No. 192 of 1991 of the Judicial First Class Magistrate Court-I, Kannur. She was an employee of the Sub Post Office, Aroli, and she faced prosecution on the allegation that during the period between 30.1.1985 and 17.01.1986, she misappropriated an amount of Rs. 8,555/- deposited in the Post Office by different customers, and she facilitated such misappropriation by falsification of accounts.

(2.) The accused appeared before the learned Magistrate, and pleaded not guilty to the charge framed against her. The prosecution examined 23 witnesses, and proved Exts.P1 to P33 documents in the trial court.

(3.) The accused denied the incriminating circumstances when examined under Section 313 Cr.P.C., 1973. She did not adduce any evidence in defence.