VADIVELU Vs. STATE

JUDGEMENT

(1.) The conviction imposed upon the petitioners for the offences under Sections 419, 468 and 471, I.P.C. is the subject-matter of challenge in this Revision.

(2.) The case of the prosecution is this. The petitioners, A1 and A2, were employed as Clerk and Cashier respectively in Madras Elastimas Company. P.W. 4 used to supply fire wood to the said company. A1 received four cheques for a total sum of Rs. 23,378-40 towards the supply of fire wood on behalf of P.W. 4 from the company. Instead of handing over the cheques to P.W. 4, A1 opened a S.B. A/c at the Central Bank at Maraimalai Nagar in the name of P.W. 4 on being introduced as P.W. 4 to the bank by A2, who was having account with the said bank. Thereafter, A1 deposited those cheques in the said account and encashed the same by way of withdrawal slips. Thus, the petitioners committed fraud on the bank as well as on P.W.4.

(3.) During the course of trial, the prosecution examined 10 witnesses and filed Ex.P-1 to Ex.P-26. The trial Court convicted the petitioners for the offences referred to above. The lower appellate Court as well concurred with the finding of the trial Court and confirmed the same. Hence, the Revision.