STATE OF BIHAR Vs. BADRI NARAYAN MAHATO

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) THIS Government Appeal is filed against the Judgment dated 04.01.2001 passed by learned Sub-divisional Judicial Magistrate, Madhubani in T.R. No. 269 of 2000/G.R. No. 1956 of 1986.

(3.) ,05,406.00 for construction of damaged road and 489.8 quintal wheat was also given in advance. No bill or vouture was submitted for the same. He was again entrusted to bid of several sairats in the year 1983-1984 but no account was given. It is alleged that the balance money was misappropriated by him. 4. After concluding the trial, accused-respondent has been acquitted of the charges leveled against him. In all, five witnesses are examined to substantiate the charges. They are P.W.1 Indrakant Jha, P.W.2 K.A. Kuttan, P.W.3 Dhanbir Jha, P.W.4 Abdul Kudus and P.W.5 Bishwanath Thakur, District Engineer.