MOHANDASS Vs. STATE

JUDGEMENT

(1.) Heard both the parties.

(2.) The above revision is directed against the order of conviction and sentence dated 9-2-95 in C.A.No. 87 of 1994 on the file of the learned District and Sessions Judge, Nagai Quaid-e-Milleth District Nagapattinam, confirming the order and sentence of the learned Judicial Magistrate, Thiruvarur dated 5-3-94 in C.C.No. 2451 of 1990 for the offences punishable under Sections 409, 467 and 477-A, I.P.C.

(3.) The petitioner was facing a trial in C.C.No. 2451 of 1990 before the learned Judicial Magistrate, Thiruvarur for the offences punishable under Sections 409, 467 and 477-A, I.P.C. with regard to alleged offences, namely, forgery, breach of trust, falsification of accounts and misappropriation of funds of the account holders PW5 and PW7, when the petitioner was working as Branch Post Master at Tiruvarur Village during the period 25-11-85 and 6-11-86.