KALP NATH PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for the following relief(s):-

(3.) The case of the petitioner in brief is that while posted as the Headmaster in Government Basic School, Siswania, District Gopalganj in the year 1993, as a result of a conspiracy he was made an accused in Uchakagaon P.S. Case no.33 of 1993 registered under Sec. 409, 467, 468, 471 and 420 of the Indian Penal Code. The allegations levelled against the petitioner was that he allowed teachers appointed on the basis of forged and fabricated appointment letters to join the school on posts in excess of the sanctioned strength and as a result of the amount dispersed by way of salary to them etc, a total sum of Rs.3,74,112.63 was defalcated.