SHAMSHER SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the State.

(2.) The petitioners have moved the Court under sec. 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The opposite party no. 2 filed a Complaint Case No. 1834 (C) of 2000 alleging that the petitioners along with four others had embezzled the fund of Sri Guru Gobind Singh College, Patna City by making payment to staff/employees/teachers beyond the sanctioned strength.