KASUKHELA SATYA SRINIVAS Vs. STATE

JUDGEMENT

(1.) PETITIONER /A3, in this petition filed under Section 482 Cr.P.C., seeks suspension of conviction passed in C.C. No. 21 of 2008 by learned II Additional Special Judge for CBI cases, Visakhapatnam.

(2.) IN C.C. No. 21 of 2008 the petitioner and three others who are postal employees of Head Post Office, Kavali, Nellore District were charge sheeted for the offence of hatching criminal conspiracy and fraudulently and dishonestly closing eight RD accounts for the second time and withdrawing the maturity amount fully knowing well all those RD accounts were already closed after maturity and thereby causing wrongful loss to the Postal Department to a tune of Rs. 5,68,793/ -. On full fledged trial, the trial Court convicted and sentenced all the four accused. Petitioner/A3 is concerned, he was convicted for the offences under Sections 120B, 420, 468 and 471 IPC and Section 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988 (for short "PC Act") and sentenced.

(3.) HEARD both sides.