(1.) These Criminal Appeals are preferred against the common judgment dated 10-9-1993 in C.C. Nos. 12, 13, 14 and 15 of 1988 passed by the Enquiry Commissioner and Special Judge, Thiruvananthapuram. The same person is the accused in all the above cases and he has preferred all these four Appeals Nos. 580 to 583 of 1993. Crl. Appeal No. 580 of 1993 is directed against the judgment in C.C. 15 of 1988, Crl. Appeals Nos. 581 and 582 of 1993 are filed against the judgments in C.C. Nos. 13 and 14 of 1988 respectively and Crl. Appeal No. 583 of 1993 is filed against the judgment in C.C. 12 of 1988. Crl. Appeal No. 290 of 1994 is filed by the State seeking enhancement of the sentence awarded by the lower Court in all the above four cases.
(2.) In all the above four cases, the appellant stood trial before the lower Court for the offences punishable under S. 5(2) read with S. 5(1) (c) and (d) of the Prevention of Corruption Act, 1947 and Sections 409, 467, 471 and 477-A of the I.P.C. on the basis of the charge-sheets laid by the Deputy Superintendent of Police, Vigilance Headquarters, Unit-II, Thiruvananthapuram. The allegation made against the appellant is that while working as Junior Employment Officer, Town Employment Exchange, Neyyattinkara, he being a public servant, committed financial irregularities during the period from 30-7-1984 to 28-12-1984 misappropriated money entrusted to him for disbursement to the beneficiaries as unemployment allowance to the extent of Rs. 9,200/- by not disbursing the amount to the beneficiaries and converted the same for his own use and falsified the official records by making false entries and as such he has committed the aforesaid offences.
(3.) After trial, the lower Court found the appellant guilty of the offences punishable under Section 5(2) read with S. 5(1)(c) and (d) of the Prevention of Corruption Act and Ss. 409, 467 and 471 of the I.P.C. in all the four cases and convicted and sentenced him to undergo simple imprisonment for two months each for the offence punishable u/S. 5(2) read with S. 5(1)(c) and (d) of the Prevention of Corruption Act in all the four cases and convicted and sentenced to pay a fine of Rs. 2000/-, Rs. 2600/-, Rs. 2000/- and Rs. 1000/- respectively for the offence punishable u/S. 5(2) r/w Section 5(1)(c) and (d) of the Prevention of Corruption Act in default to undergo simple imprisonment for a period of 15 days each in C.C. Nos. 12 to 15 of 1988 respectively and also to undergo simple imprisonment for two months each for the offences punishable u/Ss. 409, 467 and 471 of the I.P.C. in all the four cases and directed the substantive sentences to run concurrently in all the cases, by the common judgment dated 10-9-1993.