SONAM TSHERING BHUTIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This revision is directed against the judgment dated 31-12-2003 of the learned Cessions Judge, Special Division -II, Sikkim at Gangtok in Criminal Appeal No. 4 of 2002 upholding the conviction and sentence under Sections 380/403/420/ 467/471, IPC passed by the learned Chief Judicial Magistrate (East and North) at Gangtok in Criminal Case No. 184 of 2000.

(2.) The case of the prosecution is, that the petitioner was a head peon in the office of Art and Culture, Government of Sikkim and in that capacity misappropriated stationeries worth Rs. 3,57,166.00 supplied by the Sikkim Consumer Co-operative Society to the Department of Art and Culture by presenting false supply orders to the said Co-operative Society.

(3.) The prosecution examined a number of witnesses and exhibits.