SELVARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Revision Petition is filed against the judgment and conviction passed by the learned Additional Session Judge, Fast Track Court, No.2, Madurai in Crl.A.Nos.19 of 2011 confirming the Judgment of Judicial Magistrate - III, Madurai in C.C.Nos.148 of 2008.

(2.) The case of the prosecution is that the appellant herein, while working as clerk in Muthu Weavers Society Ltd., T.Slubbulapuram, Andipatti during the year 2004-05 in connivance with other staff of the society has misappropriated the funds of the society by falsifying the accounts. The specific allegations made against the appellant in this case is that on 15.12014 he made false entries in the account as if Rs. 10,000/- was received by the Murugan Weavers Cooperative Society. Further, he created 26 vouchers on various dates between 07.06.2004 to 18.03.2005 and misappropriated a sum of Rs. 41,685.90/-.

(3.) Further it is also alleged that without any voucher, the Society's fund was misappropriated by entering expenses of Rs. 50,000 and Rs. 76,637.60/- to misappropriate a total sum of Rs. 1,26,327.60/-. This appellant was charged for offence under Section 408 , 420, 468 & 477(A) IPC along with other accused. The trial Court found him guilty after considering the evidences let in by the prosecution. On appeal, the conviction and sentence passed by the trial Court was confirmed. Therefore, the present appeal is filed by the appellant on the false grounds.