S. THAJUTHEEN Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Petition No:973/2016 is filed by the first accused and Criminal Revision Petition No:1152/2016 is filed by the second accused in C.C.No.63/2009 on the file of the Judicial Magistrate No.II, Vellore. Being convicted for the offences under Ss. 408 and 477 A IPC and sentenced to undergo 3 months RI and to pay a fine of Rs.500.00 in default to undergo 15 days RI for each of the offences, both the accused preferred appeal individually. The Criminal Appeal No:287/2010 by first accused and the Criminal Appeal No.289/2010 by the second accused before the I Additional District Judge, Vellore. Both the appeals were dismissed by a Common Judgement on 10/6/2016 confirming the conviction and sentence imposed by the trial Court. Hence, these petitions for revision.

(2.) Brief facts leading to the revision:

(3.) Departmental Enquiry under Sec. 81 of the TamilNadu Cooperative Societies Act was initiated. The Enquiry Officer found that on 17/11/2000, a sum of Rs.30,690.00 sanctioned as loan to one Kanthammal was not disbursed to her, but misappropriated after making entry in the day book. Similarly, on 03/11/2001 a sum of Rs.24,800.00 sanctioned as loan to one Janaki, after making due entry in the day boo the said amount not disbursed to her but misappropriated. The enquiry report about these misappropriation was submitted to the Deputy Registrar of Co-operative Society.