SARITA DEVI Vs. STATE OF JHARKHAND & ORS

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The husband of the appellant was proceeded departmentally for defalcation. The allegation against the husband of the appellant was that he issued cement bags, received money and misappropriated the same.

(3.) The case of the appellant was that her husband issued the cement bags without receiving money on credit. She has not been able to show us any rule whereby such credit was permissible, when cement bags were issued.