T TAMILCHELVAN Vs. STATE

JUDGEMENT

(1.) AGGRIEVED over the conviction and sentence for the offence under Section 408 and 477(A) IPC, the petitioner has filed these revisions.

(2.) THE brief facts of the cases are as follows:-

(3.) BASED on the investigation, the police filed four final reports comprising different periods and under different categories. The misappropriation alleged are Rs.11,070/=; Rs.1,900 + 4,515/=; Rs.29,610.15 and Rs.6,747.85 respectively in the four Calendar Cases. To commit such misappropriation of Society's funds, the accused has committed falsification of accounts in the various records, who was also entrusted with the stocks of the fertilizer and other agricultural inputs. In all the four cases, uniformly 15 witnesses have been examined to speak about the misappropriation of Society's funds and falsification of accounts. P.Ws. 1,2,3 and P.W.11 have clearly spoken about the duties and responsibilities of the accused as the Secretary of the Society.