ASARAM @ ASHOK PANDHARINATH KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of the parties, the revision application is heard finally.

(2.) The accused takes exception to the judgment and order of conviction of the learned Chief Judicial Magistrate, Ahmednagar, in Regular Criminal Case No.153 of 1996, dtd. 19/8/1997, for the offence punishable under Sec. 409 of the Indian Penal Code (in short, "I.P.C. ") and confirmed by the learned Additional Sessions Judge, Ahmednagar, by its judgment and order dtd. 10/8/2004 in Appeal No.62 of 1997.

(3.) The accused was a Tenancy Awal Karkoon in the Tahsil Office, Newasa, in 1990-91. There was heavy rainfall in that area. Hence, the Government had declared compensation for the rain-affected people. The compensation was to be disbursed at the war level. Therefore, the Collector, Ahmednagar, assigned the duties to the Talathis, Aawal karkoons and other staff. The accused was one of them discharging his official duty and arranging to pay compensation to the affected persons.