(1.) This criminal revision petition is preferred against the judgment of conviction and sentence passed in Criminal Appeal No. 29 of 2017 whereby and whereunder the petitioners have been convicted and sentenced under Ss. 406 and 409 of the IPC.
(2.) As per the case of the prosecution set out in the F.I.R. lodged by the Block Education Extension Officer, Simdega, both these petitioners were entrusted with Rs.3,78,250.00 on 7/2/2007 and 30/3/2007 for construction of a school building in the financial year 2006-07. The amount was transferred in the account of the accused persons and the building was not completed by the time F.I.R was lodged on 7/4/2011.
(3.) Petitioner-Shankar Singh was Para Teacher and Sortho Singh, President of Village Education Committee, Baralanga, District Simdega.