THIRUMANGALAM MUNICIPALITY Vs. KRISHNARAJ

JUDGEMENT

(1.) REVISIONS filed under Sections 397 and 401 of Criminal Procedure Code against the order of acquittal of the , learned Additional District and Sessions Judge cum Fast Track Court I, Madurai in C. A. Nos 231, 230: 234, 235 and 242/2004 dated 31-10-2005 on his file, against the conviction and sentence passed by the learned Judicial Magistrate No. 1, Madurai in CC Nos.252 and 223 of 2000 dated 30-9-1994.

(2.) THIRUMANGALAM Municipality through its Commissioner is the revision petitioner in all the criminal revisions. The brief facts of the case is as follows :

(3.) IN C.C. No. 223 of 2000, 14 witnesses were examined and 54 documents were marked. The accused were charged for the offences punishable under Sections 120-B, 409 and 420. IPC for misappropriating a total sum of Rs.1,58,917.30. The learned Judicial Magistrate, in his well considered judgment found that the accused have committed criminal conspiracy under Sec. 120-B, has created forged documents and has committed cheating and thereby all the charges were proved by the prosecution and has imposed a sentence of 1 year R.I. and a fine of Rs.200/- each under 120-B, 409 and 420, IPC.