KANAGARAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision is directed against the judgment passed in C.A.No.82 of 2007, dated 05.12.2007 on the file of the Additional Sessions Judge-cum-FTC-2, Tuticorin.

(2.) According to the prosecution, A1 is the Secretary, A2 is the Salesman and A3 is the Clerk working in the Alagappapuram Primary Agricultural Co-operative Bank and they have misappropriated the deposit amount collected from the customers and also created forged deposit receipts. The Inspector of Police, attached to CCIW, Tuticorin filed a final report under Sections 408, 477(A), 465 and 471 of IPC against the accused examining the witnesses.

(3.) In the trial court, on the side of the prosecution, 6 witnesses were examined and 32 documents were marked. When the accused were questioned about the incriminating circumstances, they denied the same. The trial court convicted the the accused for the offences under Sections 408, 477(A), 465 and 471 IPC and sentenced them to undergo 6 months of SI for each offence and to pay a fine of Rs. 1,000/- each, in default to undergo SI for 2 months. The first appellate Court confirmed the conviction, but modified the sentence of SI for 6 months each to run concurrently and maintained the fine amount of the trial court. Aggrieved by the judgment of the first appellate court, the revision petitioner/A2 is before this court.