ROHINI KUMAR JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been directed as against the judgement and order of conviction dated 24-04-2013 and 25-04-2013 as passed by the learned Judge, Special Court, within the district of Purba Medinipur, in Special Trial No. 31 of 2007 in which learned trial court was pleased to convict this accused appellant in respect of the charge punishable under Section 409 of the Indian Penal Code and he was sentenced to suffer rigorous imprisonment for four years with fine of Rs.1000/- and in default of payment of fine, he was further directed to suffer simple imprisonment for one month.

(2.) The case before the learned trial court which I get from the judgement of the said court can be stated in brief thus :-

(3.) That one written complaint was lodged by the Block Development Officer, Patashpur-II Block on 24-12-2002 with the Officer-in-Charge of Patashpur Police Station, District Purba Medinipur to the effect that the Headmaster of Baharda Jagannath Primary School, i.e., the appellant before this court had misappropriated the government money given to him for construction of the court building.