R KITTAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Batch of appeals arising from the judgements of the trial court in Special C.C Nos.4 to 12 of 2001 on the file of District and Sessions/Special Court, Udhagamandalam, Nilgiris District traces its root to a common complaint.

(2.) The accused persons Thiru.S.K.Thathan (A-1 died pending appeal) and Thiru. R.Kittan (A-2) were employed in Education Department as Assistant Elementary Education Officer (AEEO) and Junior Assistant respectively at Kothagiri Additional Elementary Education Office. The charges against them are criminal breach of trust, misappropriation, forgery, falsification of accounts, creation of false documents and abuse of official position for illegal pecuniary advantage.

(3.) The criminal law was set into motion based on the complaint lodged by hiru.R.Narayanasamy, Director of Elementary Education on 17.09.1997 detailing out several instances financial irregularities like falsification of accounts, forgery and misappropriation. Though in the complaint only Mathappan [A1] (AEEO) and Thathan (AEEO) were named as suspects of crime, in the course of the investigation apart from these two persons few others working in the Kothagiri Assistant Elementary Education Office were also found involved in the crime. The investigation has led to filing of 9 separate final reports against the persons involved in commission of crime such as forgery, misappropriation, creation of false documents and falsification of accounts.