THANGAKANI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the revision petitioner to set aside the Judgment, dated 22.04.2016 passed by the learned Principal District and Sessions Judge, Tuticorin, in C.A. No.45 of 2015, confirmed the Judgment dated 02.09.2015 passed by the learned Judicial Magistrate No.II, Tirunelveli (C.C.I.W. Special Court) in C.C. No.24 of 2009.

(2.) As against the judgment of conviction and sentence passed by the learned Judicial Magistrate No.II, Tirunelveli (C.C.I.W. Special Court) in C.C. No.24 of 2009, dated 02.09.2015, the petitioner/A-2 has preferred an appeal before the learned Principal District and Sessions Judge, Tuticorin, in C.A.No.45 of 2015. The lower appellate Court, by Judgment dated 22.04.2016, dismissed the appeal and the conviction and sentence to undergo simple imprisonment of One year and to pay a fine of Rs.4,000/-for each sections, in default to undergo simple imprisonment for One month for each sections, for the offences under Sections 408, 468, 471, 477(A) of IPC, was confirmed. Aggrieved over the same, the petitioner has preferred the instant criminal revision case.

(3.) The case of the prosecution is that, during the period 2004-2005, the revision petitioner/A-2 was working in the cadre of Manager, A432-Chokkan Kudiyuruppu Primary Agricultural Co-operative Bank. She had abused his official power along with A-1/A.S. Jesudurai (Secretary) and misappropriated to the tune of Rs.10,20,000/-. Based on a complaint given by P.W.2, a case in Crime No.1 of 2009 for the offences under Sections 408, 409, 467, 468, 471 and 477(A) r/w 109 and 34 of IPC, was registered by the respondent police.