PONNUSWAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS revision is directed against the conviction of the petitioner for the alleged offences under Section 408 and 477 (A) (3 counts) I. P. C. sentencing him to undergo nine months rigorous imprisonment for each count and directed the sentence to run concurrently, which was confirmed in appeal by the learned Additional District and Sessions Judge, Fast Track Court, Vellore.

(2.) THE brief facts of the case are as follows: the petitioner was working as an attender in the Marudhadu Primary Agricultural Co-operative Bank. When he was employed during 27. 2. 1987 to 31. 12. 1991, it was alleged that the accused misappropriated cash and stock to a total value of Rs. 21,050. 10/- and prepared false records and thus committed the offence as alleged.

(3.) ON behalf of the prosecution, P. W. 1 to P. W. 14 were examined and Exhibits P. 1 to P. 32 were marked. On behalf of the accused, no witness was examined and no document was marked.