M. GOVINDAN Vs. STATE

JUDGEMENT

(1.) The petitioner herein is the accused in C.C. 1/2005 and the appellant in C.A. No. 218/2006. The present criminal revision is filed against his conviction and sentence passed by the trial court and as confirmed by the lower appellate court. The petitioner herein, in his capacity as Secretary of Malaiyampattu Primary Agricultural Co-operative Bank, was charged for the offences under Sections 408, 465, 471 and 477A IPC for certain misconduct allegedly committed between 1.7.1989 to 12.10.1990.

(2.) The criminal law is set in motion on the basis of Ex. P1 complaint, which is based on Section 81 Enquiry report of PW 2-Enquiry officer. The prosecution, in order to establish the prosecution case, examined PW 1 to PW 4 witnesses and produced Exs. P1 to P76 documents. DW 1 was examined and Exs. D1 to D4 documents were marked on the defence side.

(3.) The trial court on the basis of the evidence adduced before the same, accepted the prosecution case and found the accused guilty of the offences under sections 408 and 477A IPC alone and convicted and sentenced him for the charges proved against him. Aggrieved against the same, the accused preferred C.A. No. 218/2006. The lower appellate court on the basis of same set of evidence, agreed with the finding of the trial court and confirmed the conviction and sentence imposed by the trial court. Hence, this criminal revision by the accused before this Court.