SUBBIAH KONAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision has been preferred challenging the judgment dated 17.12.2013 passed by the V Additional District and Sessions Judge, Coimbatore confirming the conviction and sentence dated 25.04.2013 passed by the Judicial Magistrate No. I, Pollachi in C.C. No. 675 of 2005.

(2.) It is the case of the prosecution that the petitioner was conducting a chit without registration and had collected Rs. 1,80,000/- from 04.04.2002 to 03.04.2003 and Rs. 1,20,000/- from 04.04.2003 to 06.10.2003, totally Rs. 3,00,000/-, from P.W.1 to P.W.30 and when they started demanding the return of the amounts, he decamped without a trace.

(3.) On these allegations, a case in Crime No. 3 of 2005 was registered by the District Crime Branch and after completing the investigation, the police filed a single final report in C.C. No. 675 of 2005 before the Judicial Magistrate No. I, Pollachi for the offence under Section 406 IPC.