STATE OF MADHYA PRADESH Vs. INDRAJEETSINGH

JUDGEMENT

(1.) This revision petition under S.401 of the Cr. P.C. 1973 (for short 'the Code'), is directed against the order dt. 14-7-82 passed by the first Additional Sessions Judge, Mandsaur in Criminal Appeal No. 64 of 1982 whereby conviction of the non- applicant has been set aside and the case has been remanded to the Court for fresh trial as directed.

(2.) The circumstances giving rise to the application are these.

(3.) The non-applicant Indrajeetsingh during the period between 4-11-68 and 3-4-72 was an employee of the State of Madhya Pradesh and was working as Nazir in the Collectorate, Mandsaur. It was his duty to deal with the cash and maintain proper accounts. On 3-4-72 he applied for casual leave and thereafter did not return to duty.