NACHIAPPAN Vs. STATE

JUDGEMENT

(1.) These revisions arise against judgments of learned II Additional District Sessions Judge, Fast Track Court II, Poonamallee, passed in C.A. Nos. 74 to 94 of 2013 on 17.09.2014 confirming judgments of learned Judicial Magistrate I, Poonamallee, passed in C.C. Nos. 262 to 272 of 2003 on 29.08.2013.

(2.) The prosecution case was that petitioners, in all these revisions, while working at the Hindustan Teleprinters Employees Co-operative Thrift and Credit Society, Guindy, misappropriated monies by making wrongful entries in the loan disbursement register between 04.09.1976 and 26.03.1981. A case was registered in Crime No. 04 of 1983 on the file of the respondent. Upon completion of investigation and filing of charge sheets informing misappropriation in sums of Rs. 1,000/-, Rs. 3,000/-, Rs. 1,500/-, Rs. 2,000/-, Rs. 3,500/-, Rs. 2,000/-, Rs. 7,000/-, Rs. 5,000/-, Rs. 6,000/-, Rs. 1,500/- and Rs. 35,796.75/-, cases were tried in C.C. Nos. 262 to 272 of 2003 on the file of learned Judicial Magistrate I, Poonamallee.

(3.) Before trial Court, the following witnesses and exhibits were marked: