STATE OF ANDHRA PRADESH Vs. K. SHYAM RAO

JUDGEMENT

(1.) Heard learned Public Prosecutor for the State and Mr. H.Sudhakar Rao, learned counsel for the accused.

(2.) The State is an appeal against recording acquittal in the judgment rendered by the II Additional Metropolitan Sessions Judge at Hyderabad in Crl.A.No.93 of 2007 for the offences punishable under Sections 409, 420, 468 and 471 of the Indian Penal Code (IPC) reversing the finding of guilt and sentence imposed by the trial Court.

(3.) The case of the prosecution is that Accused Nos.1 and 2 misappropriated stationery items with dishonest intention by fabricating the indents and by forging the signatures of indenters and used said indents as genuine thereby cheated the Government and caused loss to the Government. In substance, it is alleged that accused misappropriated government money by resorting to excess debiting, direct debiting and false debiting of stationery items.