SURESH CHANDRA TRIPATHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision petition has been filed by the accused against the judgment of his conviction passed by the Additional Chief Judicial Magistrate, Jabalpur and affirmed in appeal by the Appellate Court.

(2.) IN brief the case of the prosecution is that the accused/applicant at the relevant point of time was serving on the post of L. D. C. in the office of M. P. Electricity Board. It is said that in between the period of 31-7-1980 to 26-12-1980 he did not deposit the amount of the bill which was collected by him from different customers, though, he issued receipts to them. He neither deposited the amount of those bills in the bank which was collected from the customers nor made relevant entry in the relevant collection book. On 12-9-1980, the scandal was first taken note of by the Divisional Manager P. R. Suryavanshi, as a result of which he reported the matter to the concerning police station and thereafter the police investigated the matter and filed a charge-sheet under Section 409 of the IPC against the applicant.

(3.) THE accused was charged under Section 409 of the IPC which he abjured. According to him, he has been falsely implicated.