KATKURI RAVINDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by Accused No.2 challenging the Judgment dtd. 10/2/2020 passed by the III Additional District and Sessions Judge at Asifabad in Crl.A.No.37 of 2019, whereby the learned Sessions Judge partly allowed the appeal reducing the period of sentence imposed by the Judicial Magistrate of First Class, Bellampalli in CC.No.907 of 2014, dt.15/2/2019, against A2 from two years to one year and the period of simple imprisonment in default of payment of fine from six months to three months,

(2.) Heard learned counsel for the revision petitioner and learned Additional Public Prosecutor for the 1st respondent-State.

(3.) The petitioner is accused No.2. He was prosecuted along with Accused No.1 for entering into conspiracy with A1, who forged signature of MPDO and transferred an amount of Rs.47,372.00 and Rs.3,26,000.00. The said amounts were deposited into the account of A1. Complaint was given by PW1 who worked as Additional Programme Officer in the office of NREGS. Specifically, the case of the prosecution against this petitioner is that he was working in the position of a Computer Operator in the MPDO's office at Bellampally. The cheques were subjected to theft and mis-used as stated above.