D. KRISHNAMOORTHY Vs. STATE

JUDGEMENT

(1.) These criminal revision cases have been preferred against the concurrent judgments passed in Calendar Case Nos. 10079, 10078 and 10077 of 1989 and in Criminal Appeal Nos. 3, 2 and 1 of 1998 by the trial Court as well as by the appellate Court.

(2.) The case of the prosecution in Calendar Case No. 10079 of 1989 is that during the relevant period, the accused has served as a Clerk Grade -II, in Scenic Department of Doordarshan Kendra, Madras. The accused has changed his name as D.Ambrose and married his colleague Ms.Arokia Mary. He started a business under the name and style of 'Infant Jesus Traders' and also opened an account in the State Bank of Mysore, K.K. Nagar Branch. On 20.01.1986 and 17.2.1986 in the name of 'Infant Jesus Traders', he submitted three bills to Doordarshan Kendra as if goods mentioned therein have been supplied for a sum of Rs. 7,025/ - by the said 'Infant Jesus Traders'. The accused has also made false entries in the concerned records and thereby cheated the Department of Doordarshan Kendra and committed an offence punishable under Sec. 420 of the Indian Penal Code.

(3.) The case of the prosecution in Calendar Case No. 10078 of 1989 is that during the relevant period the accused as served as a Clerk Grade -II in Scenic Department of Doordarshan Kendra, Madras. He changed his name as D.Ambrose and married his colleague Ms.Arokia Mary. He started a business under the name and style of 'Infant Jesus Traders' and also opened an account in the State Bank of Mysore, K.K. Nagar Branch. On 20.1.1986 and 22.1.1986, in the name of 'Infant Jesus Traders', he submitted three bills to the Department of Doordarshan Kendra as if goods mentioned therein have been supplied for a sum of Rs. 6,150/ - by the said 'Infant Jesus Traders'. The accused has also made false entries in the concerned Register. Under the said circumstances, he has committed an offence punishable under Sec. 420 of the Indian Penal Code.