REGENT COMPUTRONICS PVT. LTD.

STATE OF ORISSA Appellant

V/S

MUKTESWAR PANDA Respondents

Referred Judgements :-

SRINIVAS MISRA V. STATE OF ORISSA [REFERRED TO]
ANU KHAN V. STATE OF ORISSA [REFERRED TO]
A V. B [REFERRED TO]
RAMAKRUSHNA TRIPATHY V. STATE OF ORISSA [REFERRED TO]
HAREKRISHNA MAHTAB V. EMPEROR [REFERRED TO]
RAMDUTT V. STATE OF RAJASTHAN [REFERRED TO]
RANCHHOD LAL VS. STALE OF MADHYA PRADESH [REFERRED TO]
RABINDRA KUMAR DEY VS. STATE OF ORISSA [REFERRED TO]
JANESHWAR DAS AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
KONKATI NARAYANA VS. BALAKANTI VEERAYYA [REFERRED TO]
PRASANNA KUMAR MOHAPATRA VS. STATE [REFERRED TO]
BISWESWAR MISRA VS. SWETAKUMAR PANIGRAHI [REFERRED TO]
MADHAB PRASAD MISRA VS. STATE [REFERRED TO]

JUDGEMENT

(1.) This is an appeal against acquittal of the respondent. The trial Court convicted the respondent under S. 409, Penal Code and the learned Sessions Judge, Mayurbhanj, acquitted him. The appellate judgment is assailed in this appeal.

(2.) The respondent was charged under S. 409 of Penal Code for having committed criminal breach of trust of a gross sum of Rs. 5,220.80 paise during the year 1975-76 between Dec. 1975 and Feb. 1976.

(3.) The prosecution case, in brief, is that the respondent as Sarpanch took advance of a total sum of Rs. 3,180/- for repair of roads and Rs. 304/- for dewatering wells. He incorrectly entered into account a total sum of Rs. 1,330/- showing to have spent the same on various repair works and he could not account for the empty gamy bags whose price is Rs. 190/- and the ration cards whose price is Rs. 226.80 paise.

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STATE OF ORISSA Vs. MUKTESWAR PANDA

Referred Judgements :-

JUDGEMENT

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