(1.) This appeal is directed against the order passed by the learned Additional Deputy Commissioner (Judicial) Zunheboto in Ratakha P.S. Case No.2(7)91 vide G.R. 72/91 u/Sec 469, 420/468 I.P.C. by which the appellant was convicted and sentenced to undergo
(2.) The case involves loss of village development fund and as it as a serious case, G.R. Case 72/ 91 was registered against the appellant u/Ses. 419/420/469 I.P.C. After the investigation was over, the appellant was charge sheeted dated 2-12-92 under the aforesaid sections of law. As stated above, the learned Court of A.D.C. (Judicial) discharged the appellant from criminal liabilities by his order dated 2-3-93.
(3.) Thereafter a letter was addressed to the learned A.D.C. (Judicial) by the Deputy Commissioner, Zunheboto vide Annexure-2 regarding no re-trial/revision of the case in G .R 72/9 1 in connection with the misappropriation of VDB money of Vishepu village. In this letter, it is stated that An application has been submitted to this office by Shri Shikheho Serna, Inquiry Board Chairman, VDB of Vishepu village with a prayer to reviewretrial of the case under Rule 16 Administration of Justice and Police in Nagaland. On examination of case records it is revealed that the facts and circumstances of the case in effecting the Administration of justice involving misappropriation of Public Money by individual with forged Signature of D.C. which may lead to extra punishment in the case. Considering the above facts and in the interest of Justice, I am of the view that the case may be revised effectively. The application in original is also enclosed herewith for your further necessary action.T