ROSHANLAL V KENY Vs. STATE OF GOA

JUDGEMENT

(1.) THE present Petition has been filed by the Petitioner assailing the judgment dated 8th March, 2001, delivered by the District & Sessions Judge, South Goa, Margao, in Criminal Revision Application No. 69 of 2000, dismissing the revision filed by the present Petitioner against the Order of the learned Judicial Magistrate First Class, Margao, declining to discharge the Petitioner from the prosecution alleged against the Petitioner for an offence punishable under Sections 406, 420 r/w. 34 of the Indian Penal Code.

(2.) THE Petitioner at the relevant time was working as a Branch Manager in the Margao Branch of United Development Finance Corporation (hereinafter referred to as the UDFC for the sake of brevity ). One Shri. Arool Britto was the Chairman and Director of UDFC. THE UDFC is registered under the Companies Act.

(3.) MR. S. D. Lotlikar, the learned Senior Advocate with MR. A. D. Bhobe, Advocate appearing for the Petitioner has submitted that a perusal of the entire charge-sheet would show that there is not a shred of evidence against the present Petitioner. Therefore, according to the learned Advocate appearing for the Petitioner, the Petitioner was entitled to be discharged.