STATE OF ORISSA Vs. MURALIDHAR SINGH

JUDGEMENT

(1.) THE Respondent Murlidhar Singh who was at the relevant time admittedly the Sarpanch of Biri -biri Grama Panchayat was prosecuted on a charge of criminal breach of trust in respect of Rs. 2392.50p. but was finally acquitted by the Subdivisional Judicial Magistrate, Sundergarh on 30 -7 -1974 and hence this appeal by the State.

(2.) THE Respondent admitted the receipt of the amount. But his plea was that he had expended it over a medical and center as per the resolution of the Orissa Panchayat members (Ext. 9) dated 17 -9 -1971.