VARADHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision is directed against the judgment passed by the Additional Sessions Judge, (FTC-II), Thoothukudi, in Crl.A.No.78 of 2006, dated 13.05.2008, confirming the order of the Judicial Magistrate No.II, Tirunelveli, in C.C.No.93 of 2005, dated 24.05.2006.

(2.) According to the prosecution, when the accused were working in the Tuticorin Cooperative Society, had misappropriated the amount to the tune of Rs.1,00,962-45/-, The Inspector of Police, attached to CCW, Tuticorin filed a final report under Sections 408, 477(A), 485 and 471 IPC against the accused examining the witnesses.

(3.) In the trial court, 16 witnesses were examined, 70 Exhibits were marked. When the accused were questioned about the incriminating circumstances, they denied the same. The trial court convicted the accused for the offences under Section 408 IPC and sentenced to undergo 12 months of SI and to pay a fine of Rs.1,000/-, in default to undergo 3 months of SI and for the offence under Section 477-A IPC, to undergo 12 months of SI and to pay a fine of Rs.1,000/-, in default to undergo 3 months SI. Aggrieved by the judgment passed by the trial court, the revision petitioner/A1 filed an appeal in C.A.No.78 of 2006, which was heard by the Additional District & Sessions Judge (Fast Track Court No.2), Tuticorin. The first appellate Court confirmed the findings of the trial court. Hence, this criminal revision.