State Of Karnataka vs Dayanand Ramakrishna Shet on 13 September, 2011

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Karnataka High Court

State Of Karnataka vs Dayanand Ramakrishna Shet on 13 September, 2011

Bench: Subhash B Adi

IE'? THE HEGH CQEIR? SF KARNATRKA
CIRCUIT BENCE AT EHARWAE

QATEQ THIS T33 13TH DAY GF  

PRESENT 

THE I--IOH'BLE MR. JUSTICE S1:B7§é:A"SHT';3g"g'{§:.'V

AND V _ .V _ THE HOBFBLE MRJUSTICE K9'é; ':§EsHatJg§ARé;YANA CRIMIXAL A:».3é?s.AL%Ng_c>; 8'3.é.;f:~ éogg BETEVEEN; V' . V State csf Karna%;£;:1<:_9_ By Heﬁnzivar P"0ii<:§e _ _ .... ' '9::_' _ ' _ ' . A??ELL2%.T"§T Sri. "x.rC E'¢EQ B12::?:a}<a:*; Af§<i§, SP¥'}_ ANS:

4_ §3*a;;z.:%.i§:an'::? Ranéaééfishrga She:

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This Appeai Gaming 0:: for 1f'ina1_"~'§7;eafin§. Subhash B. Adi J, delivered the fQ11owif1.'g:"*. h This appeai is by :ifh~e; State' the '3;:d'g;'::en€ ef acquittal passed in ;?9,E{).2OG£§» an the fﬁe ef resperzdentsj accused were E-en-riavar peiice for %':he offences p§;;:%i§é1'1e,.'r}5Ee u%Lé§'er"'Se::i:ée:':."4€§'9 ané 45'? 92? {PC

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/c Q J the seeeuzsétfg E3}; ax/"$13? ef péedgingg of gait? anii gold ,1 ' Pefiodiealijg {he §':>2131k aeeetmiie were aud§te--<i_ '1")§,:' '~._§i',E§-*.E']._V Department of Audit and ACeeur1'i,;s.... eff th'eV"'(3§'s9§§era:ive Society? Karwar. Per the ;:»er%e<3~, fzijiétzif '::3;_' 3LO3.1998, PW,26 » E3a1akr§sh';i_ei"*~$u}3§ay2% Naii::"%as;;a.i_:§a..¥ ah:

aeeeunts ef the said C:e--0perati've___S'ew:iezy an:i"f_Qé.x.:nd:? that an amount to the iiunee ed? has been misappmpriated b}/'_'i1h_e e.c<;€'i;i§e:3 Nes_§=._1 aijd in this regard, he addressed '{E1 €_{}€jp'a§_'{,}/':::R€giSU'aI' Qf Ceeperative Societies, _§.<Z:a\r:i?a.t "<:§':e12,__ zﬁafier {xiii}: informing that aeeeueed :'\1¥3s;-Ti éméi L"{ 'E';éL~J,§34E3T:?i.§§a}§{)'2"©'g)E';:a'€éi':C3 the ameum of Ce» eperatiare S@e'i<:%};:L.k to 'i';u'ne"ef' E%s.E}§7:'§£:€30/ . E3}; fa§s§f}»é:/zg the

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Concerned.

3. Cm se€:L1ri:r:g the :;j're.gen{:é of t7?;eé1c¢used,"thé Zeazmed trial Judge framed the fsilowmg :€héi*g€%;§ the accused far the czffences p'uf:"§.s hab13€ Li:3;-ci:€r"~Sé%Cfi::1:§_}§<6? anrj 409 rsaé with Section » < :9 83.:;n;995 in V;'"u2':?z,e:*§E:<3V_;;:e érsieniiarz Egeiag ihzsé !%f:zna§ge3r 0;" <':§e§5§sz?2i:h Caﬁpegiésaiizze Socieig kférgeci 5??/E? <:"§8C§/£¥'Z€?'2€S séjﬁéd 553 H * Q'j£Z?{?T'L{?'?"§,z'?/'E33 £3': ?':::2:V:z€ af iliié/Z22 C."1%s",Z;?fE§ ;C2%/wpa:f€zz2.g :0 C; 3:52/Eagabie sgczzriiggf E3 355:} szmﬁ AA ;;*E:?:_§:r2""é:':5zi:3*a:r3 jzzige a>c;::e?2¢:3e:3 in Size zzazme? 9' §§'§§3.S€ §€z*3<>2/3,3 ;::z':?a it/zésssni' Ea {30?'.??,3?E,i§ Jferggezjzg :9 €?§CE€.?E?f R':~:.43,§§Q/4 exgznégfgsd V_§"1§Js;*_. 'E 33 azeii ggi mariéeé ESXS. PE is ??2 gsszm Cf:

553353 ffzervebgg :C?{}?'?'E,?"?2iZ§E?C§ 51:22 {3f;P:?é\€?'Z/6:?' w2«:"Z€2' S8946 0;' PFC :::r's£ z/viii":/£22 ?"?'2,§;' Cagnézssnce, V Sec0r1dZ}j~ §,4*OLs acczgsed fV<).E 5:2/.2/Jc?,ZAA,V2. an v43Ciz'.5% date; time and §')1<2,C£'€ Eyeirzg $19 Manager of me {:v'OZCi'3ff1iE'f"iV_.'SQCi€V£y. being the: semazzfs §§'E€ af your C072/imam z§zz:fci»t2'zfz"<':«:«;7 entrusted zuiih me security Z<j»A':z/332': Commitied irrzlmimazf {he said pmpeziy a:«2,ci__:?_;e§*éE;é(E' pzmishabie z,m,dé:r S€C.:4'O9_ ' 334? -' af [PC and wiihizz nay {?Gg§Q§Z:Z§}'?§€?. 5 E:%3{7§iS€§ gieaﬁeé :36': gzgiiiy ané '£36 ;:>r:':$é3<:1s.?::';<>:: :0 §3f{:»'iJ€€ riﬂe Cbargﬁ 1 § V~"g;;?fa3é;1:::€G'§'.?:%?1;G3,E is} :22' 8:: '$316 {f§_§3f63:f§£i€Ef séée §}:Z}E°'{éG?': 9%' "%%€:.'§sm€A§::*é. sf PE?v'.z3 b€:§'Gz"€3 'ihii' ggsahéce 232233 marks'? as ""7'?fr_2§__3::éaE {I/£::;::"': €222 a;}§;:'e<:§;?;:io§z (5 '£336 €E':*Z'§§"€ eviziissnce 59:32/25$, v.

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*3 that the '§}E"€}S€CU£ii0'fZ has; §:1"<>ved that there entrustmerv: 'Ln favaur ef the accused. Fee p1"Q:51:i'{fE};ﬁe:7§.fi:'§-.§i';i-3' ~ proved that accused Nos. E and :2' were j_eintE:}§V'eﬁ1:VA:5'g.;${e:§wizh«V the preperty and have e*;eatVed':. féiise TT{:1_e€;I_2f1:eun:..{:;¢ miSaP10r0'{3ria:e the funds of'Vj7i}i*£3.. SQeie'Q/*iﬁ,'§E~3:?'"'e.%,.Ierie off RS.S§763QOQf~. Hewevers in for the period betweeri O3tQ3.i§€3E::e«':e ériaving SO heid; the trial Court aCq;g£t§Ved :;»2:;<:'r:-- on the ground that 'she sanefieirz of Sectien E E 1 {2} of_th_e Secietjv Act {'the Act' for short) bags 5:23, aid as such, the prossecution Cannet proeueégueeie i13_eVee§3:§§_eyee$ of the S£:~{:§e';j;, The Eriai VCeur%:,.§<e1§e'§; an {E':e&ju€%gmen€, =3'? ihe eD§v%2sie:n Bench sf ihis "{3e'u::f{-._re§e@:fte{§"~--::1 2882 {4} §<¢L¢J 499 332$ ae<:e"z'd:}s:gi3-3 aeqaziiéeé fhe-__e';§:{::;ee§§. ageing': {he juégmemé: ei? the aiequiiiaif %:vhe.'S.:Vaie hag §>:"e§e%::e«:E Elms; aggaeaé.

" "--.f:'m>_1n.--'§*§*3a:*§, éearneé ;'%<i{§;§,. Sigaée §?é3;b§§*:T Tﬁeeseeuévez €53: M .%iV1r";.e__§%:a3:e a:*:::': {he 1§53E"f:€€:_ éleamseé fez' ihe a.{:<:useé, °::°e;2sG:<:,a7$E€: é:§%::":§':>t. EESEECQ ﬁbers remaézzg 'gzeizmzrgga NJ 6, The Ea:-tamed Exddl. Stats: Pubﬁa: ?3"f}S€C'L1EG_?...SLEbﬁi§'V§'Eé'C§ that th€ decisian sf F1113. Bench 0? {his Cam": V' 2004 KAR 4439 in the Case €}f:.S§CZ%é'.Of~. 32$} Zbfarigioudaj has held that the law "

Armappa Garages C2186 rsperteci §~i_.V_L;'J not 'aid dawn a goeci Law and He 2'1Vié§0évubr:1itt§:{i that in View {sf the decisioﬁé of this C0u:r'1:, the sanctien is 1:3{,";f;§§_k3€S:3f;Aar5g' QCCUSSCE 501" Eh'? effences and 409 sf 291:. He has the tria} Court and subn3§t€e3d V éh%2: {$29 :;>':'; 8;§}§3E"'€{?ia'§§O§E 91" E316 eaésiaizcs has faumi €h8;§"'{',?'§€~f§}i7<)S{iCU'i:§{)§'E has prmsesi bséth {he cixargés f .

€XC€'§%§_'V{:3 "<ijv=C}1'3;;%;::"£' ..'E1556 EECCEESSSE :+:::':::% sé:E2:'::§:?;€<:% that 62%;:

@i§16r*w_is€, 'v'i._.:."Tii--;f"'i:f§§§'{:§E7€ §}1'8§§€fZ,'iif§<:}';'E e3vi&%3r:©:~% gjmves €326 guéiﬁ; :3? a€€{iS7€{§:~§35:3?"GE'§{§ :3': :*€as<>:{2a%>§€: {E3113}: aria? ihe .8;{iC12S€éj, 35:3 ' '3.1§ Q§3"§§€_ E36 ¢:::::':":2'i<;:&:<>/{E €03: the afierzsﬁs §)éEi'E§S:'3,5:?}§€? L::z:~:i€r ,...;*:~§€C'£§§333$ 955:6}. 4&9 3&3.

??. {En §h€' cséher hand, E116? ieamed £i@Vu::ss%.§"w§§':_"§§3e accuses} did :r:<:u: dispuieé that 'aha zieitision 0§."§~%1eA:'§f;'v§§¢?%§i'(3--;<3«~- Bench sf {big Ceurt reported in 2OG2»AA{4_i_4K>L'.R'3§G§»ﬁéqiiiring u the Sancticn before prasecuting iih€"'€m§§_10j;€eT$~_Gf is oxrerruied and alse did r1oi._;d"'i~sputé"€haJ:_ ﬁgs ":gé;nc:i€>n is-' necessary 'IQ presecuive the €mpi.oj{6§~:S"--.Qf §hé"SQ::i§i}.* for the offenca <:<3mmit*:€d in theif' '§;§1_{Z§,§\x",?:fl'1§:'8§:'i Céipﬁacitfga

8. it is nb§ }fZh di1@p1i1':€ '(hat'~-Viihe:...V:accused have no':

committed <)ff¢m'§_€ :i:r1 \é;ii's4::'}T1.f;1:'gev-Gf 'ghé1'r functicm under the provisions 0:" ih"«:.fA<:: as £"»:l_'a;:ag<=,:" er As$is%:a:r1: Manager; bu: they had cczjniziéttégéi <:§':°;._z::%*:s:'=;#7 ' 3 misgpprepriaiimg the fymcis cf the C:«s3§3€ra§Li%:e :33£:%i€:f§J 1%? which *:h€y were entzugéed '\,a»'i':'::. "$225 V'<'3§fe%é'fC% Cammitiéiﬁ $3}; éihe a<:i:s;;Se::% Eérsing 23: their i:§1':'{§§:1?.§;{§'%i:'£3;§.: "€T28;§Z?§€T§V'{}f{, €§€t2'%m::€r:a: 3:; $336 %:2§,s:%r;es': <25 fie Co- @p€§a;--':i_ve _S>0§i§+t;; ::m<*§ it 2:372:19'; '€26 38.3%; '$133 {here ?}€€{iS 21 '"~.;S.é;:*:A.C'{i<m ;3%;'s:;ss€{::1'z€ E115? ér1€€'L:S€{3; far $326 $2335: offence. E36 3!;'{::m%§i*;{>x:% iirzéfe is 25:9 €§"EE'£"L§S?}"ﬁ€'E":E and a3 ~$:;_<i'Tf: téze p:*s3visési:::3$ 2:3? Secééezk iii}? Of EFC ES ma: aiiragéeiﬁ. §%€ 'R <2 aieez eubraézted that ewge was €I'k€?':iSE€€§ 'Ce aeeeunte {}IE§}«' far {he perieé from {}LQ¢%.E99? 7-3 V- and the aeceunts prior to the said perind .Vau cAiite:§ by PWS. 2:: 28 and also 32. PW27 13;m§e§m;i'1sn¢e_."hg;g, that he had verified the aCtuVe3_ S::eekA"0f the had'= found that the aeegurzts fy,>{er°e :egz%,V}'ar émd any repcsrt sf misappropriatiofi'eff-t?{e__é§:e:%:eﬁ'eQ:;e :11iéqeferenee ':0 the period. from §¢3«£:é:'»'(?§/{£80 PWS 28 and 32 have not :1V1'ieve:p1:3ropr3Lati0r1 ef the amount Qf. Criminai breach of trust by {he reievgzni period. P'/@726 having not been ez13:e:i§:sfea:?EV'w§t.'§:"?%i_e audit 0%' {he aeeesunts prier :9 .GLG4..Ef--§§'2?' arnfj %§'3e.$_a§{i. aeceunis izavizzg been aL:di:e& jgrior ':e eaériv ':ia;:.e;"'%§1e zzéai Ceugeé: mitheué: eeneideréng 'ghe effeeé 0'? aifze 'a.%;1é,é': made has ermzzeously ézeid, ti/:3: {here 3:: ee3:?eeL1s€r§:e9::'i and ezeeuseé hezve eameiiiéed breach of 'Susi 'e;2*;..<"iAA 'falséficaééexa 05 {he aeeeunze :;r':§3appre1,::ria%:§ng {ﬁe :0 the {age 95 §$ﬁ»335€}8;'~, if M 4'7'?

:§i;v2§*s/"' 2'~§.e4_.3€§ as amsnrissé GEE 3E.{L%?,E?99L 3%:

9; in the Eight sf {E16 Szzftsmissions maiie 7£7?}rT_"£':G'{§}"V».§}'tgE Ceunsei, the point Ella: w<>ulc§ arésse far 03;? cgnsiéigrafiezi 'LS':

Wh€€Pz<:22* {he jzzdgz?zgz"z/*5 of o:c:q:'ai2fi<:'§' ';25:;<:s€Jr;€-- 'triétl Cam/E Cails far ir:Z€rfez'€nCe"' 10* Certain factsﬁ are that accuged N655 I and 2 and Assistant Manager in Harmavar fmm O1.11.1:9--8Lé* it is not in dispute CP3,Q3,E995 :9 O3.M.i9:€§5,\ <;$'ere Manager and Assigtam Manage}: <3? V5318" iaéii Ca;-a:;:éT:a:ive Seigsietxz. 3313 ':::ye«§a\;2; 30 3'? _é:?'1€ S<>_?:--@Vg:>:':.2"a"i%:~y-*5~E%:3c§e':y auﬁmsrizas ascused N95. E and 2 '~.jGin'£E:y €33 _k§€jg; i*1§i:€ sescziritgg in degasié zgrzaiesz" daabés E§CE<: sj;;si€i;3_;eé::?§:€§'~,:i;4§a;E{E mmaén wiéh 2:326 §\/Eanagﬁy 3:25? anaihs? 3 ; ~: E 7"- :v~ I/*§'1r*g E' 1" ~5 «fi 4~ 'zlif _r 3» E ; ..

K6} man: 3 %e::.;:,i:r: Y\'\~1z.. V1 1 :6 RS515 gm i¥;3EZcig€}T'3 as @€i ":6 ::}€ 8 aisg :16: in km .

._;:*_§2is§p;:§€A iihaé '£333 Charge 9? mésaagygmgssféaéiafz Eg for £336 §§€:"§a::§ % from G3.€23f£995 is OEZELEQQE. Hence, under 30? bath {he aeeused were joi:r2E}y he/Id regpensébie-:..éeékeiepf +- Cash and gold seeeurity under i§OLi§}§€..1QCk_'S§;$f€'?ﬁ, 1<eyu "

with the accused :"€<::u 1 and anether Zlicary ¥;?'iL}tf:eVaee_L1'se:i H, The prosecution in 1:0 has examined ewe 13 to V be the Eoanees/'b0r:'owers of the Cooperative Society by piedeg;~i:ﬁ';;:;{%1e Shrinivas She': was 'P14 that is his alleged Eoan i5Li'Vé;VVV'v'e.§gnaiure and he has eategsréeeﬁifg d--e:"r2ec§ he hasii: applied fer ban 0;" has signed the saié. _§0eu%1:e:1t<sj.'- 'f"::0 1';ig%': this witzaees hag been <:§eee« e:iam:neé;.A'-ene:-hing hé:'s;"?:éeei3 eééeiteii ﬁe C?8SS~€X€,§7E';I38C€?i€.}f1,

-- V i"~Ea:*a$i:::he. Size': is azzaéhez purpci;f?,ed§.aEEe'ged Eeazzee ans:% he 'zaae giaieeé éhaii he haé 22:32:

-'«._.ég3.j;§§ie{% fee ffﬁﬁfé Elie CG'(}§3€i"8C€§"'\,/6 Seeéeé;-" £12 egiseeiéenﬁ Re e£;1:§'re:::e{§ wféééz appﬁeaiieﬁ 2:3: E}:s.PEé} 333$ Q9332 "§h_§$ 'f§§{}i€8S hag eeeﬁ em:~:S~e§<:a:":";§:":ee': sniff 3:::j; Size 5933:":

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apylicaiéon 3.33 sanaétiezz the dL'C{}»' of 32%: E'v/Ian«:i'§.€ ?--«_é::;d ASSiSfE1f'1§ ;Xé}9;:"1a,ger.

betxveen 3995 :0 1997} He has statei%~:.hat the'é{(:T=§§.:s€3'£§_'_E:av:§ V misappmpriazgd {he Scciety fu%:4ds7. {é khéé f;;r? :%~. '{:f Rs.S,?é,OOG/1 by {creating §a1seV:§_d"cs,:m€h'2s an_dV'ahé':3é"'a:n::us€d"

were susperlded from this. ssrw'§c.e.VV:'" .P\fJ_24, aﬁ--%3pp:}aiS€r UTE 1998 has admittsd {ha}: on the lean forms at thai it is accused NC}.2 gé:i<;§"i3'1fV1_"»;2'3;2;1%e3rz1:'s§ get the same waived argsii persenaﬂy used :0 take thci' gold, Gold, Smith? who used to aierify the geiéégaés ::n£:£_Wi:€'i3 was: asked, fzéésé wrLt13%:"S:s€s speak than: acsuseé §'~§QS. E 312:1 2 2&9é~«rc5V.;2vé2:'Es:§1'1§'és~_;é.~ Evéanager" and ﬁsséstanz Ivlaaaagezﬁ i"

'~,V4f3§"€ 3:; £E:a§g éf..*an§ regpanséﬁis {er €319 C';§sb'urs€::§€nt af Egan

-«'iV"V"';:;::":::2:,::*";': a§;;a':§$': §}E€{§éf'§.§"§§ «:3? '$26 géﬁsﬁ and {he}? §?».='§I'€ aisa "<:':":3:z'grzi-->_: Qf 3e3<::i.2_:*é':f; Egcke? zvhsra 2:333 sash ansi goké wag keg?' Wars: §a:%:;:*€§}«' €§':'f1"LES€€{§ x2;*:;i}": Q2935 :{eS§3@ns§§3éi%%:é€$, P1563 PW23 was the Chairman é> :"~--::hs ' § 5 z"ig=-5 :%E"$::":

'--é:";:1""i€s far: E323 E321;

E5 to '£9 have Categesicaéijg staiiéeaii that they hgd not T?3<}V:1:*'i:::%;*'e:i? nor they had made aréy appiicaiion '$0 the Secieﬁ/«-far' * loan and thejxr have never péedged gQEd. '~:?':V§;;:3fb*;V. V 27', 28 and 32 were the Auditgrg of the Q.-"_i_'<i>'~*'<T::p:=?':~°.¢.L¥:i$<e and had auéiied the a<:<:<:>ur1ti::._€ie\;ring"'€h6 :reV1.a:'xI*'é3_:'1":'VV.2péri0ciQ However} PVVQQ zwhils aL;di€mg,€;h§xaz:€_§:vun:S"{Gr §;E§1€ period: from 01.04.1991?' ts ﬁhat during the period between ffhe accused had misappr0priat.$'<§"{fie éiurzez 0f Rs.43§SGOf~. During thi.s..TV}3é1?.i_©¥:f;:_;gjghe»._§§a;%2 "xaV=a§V_.é£ivanCed against the 9 f18,1?f1€S and '~33 Ecaﬁ'--- transactions were false and fab '£53165. haﬁ i"Qm'j{i" faése iiransactéansé H0'a?Vs1re:i3 fer Q16 puifgosé sf AC§'E?:f':§"C3,S€f €§ t:"9;r:Sa<::ée:>r:s was §z:>u:{1d 13:; be faéssss 'Z'{Ei§71Vf:§V>Ei-':§V:§{,?.1fE'VE§='"'.,'V E33 has E:'€§€r:"€d is ihés t3'3t}S8.C§iGEE daied 3€},€Lr'3='§;.9§5é:?é;L'-2*::";s:§€€:'{ 95 am? 83%. Séidiaz Eﬁagegh againsf: Lfaéjzgzn éz s3,E:f0W:*: Ehai E'? giams <3? gaéd vaéued at R$.éﬁ5C%{};'~ A };éE€:.:;ig£3{§ and iaan ?§$.i§»,5S%.3§f~ --';§E"i§I?E%$'{§,CiE1€C§, ?;:3§s3vani apgiisaiioa, 3:; ET;>«:;5 sfqsws veucher N©.El39{}; Eai wewr, the Said entry is me: maﬁa in .1iE:«3:"'cr'€::§§:: accsunf. Though accused RS.4*,,~3GG/* and Rs,A1'8svC?;5~ ;:5§ * received, it 13 not shown in the Cre_§é»:._accGun€"a?:€i %h_ére'::>j,/ u this ameunéi was misappmpriatecie 13:.' r5spé'C:T 'v:éf Que Sr. 8. R. Shah 21$ per EZX».E?'€S;...E$.S;OO(},5~ wa§{"s:d.v9{nce3d-V and the receipt wag Sh,0wn as Rs. :f3';..41':L:f'a'}_./a, B"ufr._E;<:;§P21 C1063 not Show the credit sf thé s;2iijd has referred :0 all the nine tVransacticu*::s__reilaiihg'

14. E'§*i_d€::ri'C_:;€ of ~P'Vx'fA2€:'t0upVi»§d' with the eviclence Qf PWS 1:'S to xaiefel alleged '::>@rrQweI:s durin this *g;ar?:ic'z3£a:' 'p€z"E@<:i :tiVsé::fV§;;% S§a_Q3s:is;" ?i}7i8.,i '(E1838 boyrswers hasj :10':

even m,:~:<fi<3 an"a_§piviC'a*;i§3:5:,"'bat {he €:CCC>'ES:E':Z. basis' if €xf::*ar:r §égi;3%:¥:~r; acCE::1;m":s .23/13:13 338,2? appiizéaiéen S}§.Q'»&/"S {E23 ii":-533:3»2é*éf.:i'£:.§SeV'::*~_amstszzggi 9 psraaas 3:8 %o:"}:0aw::"s by pEeég:§:j:__g _g{:;£%::%, Eheugéé E3, E3 5':"1<::x>'m as 233$ ameamii paid in " 2:§:;_sch<3_fz°'; ?3'':;;*: 23%; £3 32%}: {:2'e§.%:'f:,€€i in {he beaks, V} VL :

§%>%é'/» "x e "<»z.,. an 25' No {EOUEEQ 33:15: isarizssi {Zea-nsei €31' {h3."aée:<u'5€<:% argues} that PWS 27, 28 am? 32 aazdéteisci the a<:c_c::znt?s"-f§::fi*;.:§' V. réievant period, the 52161: mrziains §3r:a..t_the _--1éé{f:" coijtinued as the amount was met CE':"'Z*':C1§I €'§(} in ""316" ¢'1<e<VVi;f"'--7t}éé:s:'< iiiirdhi}, We {ma nothing xi?é_"d'£:.g in -P\?J2é _x}e:fif;,:i::1g :he--,* act:-auntgﬁ which are Cf'GI";'[I'i1§.lA{§/_djVVV:A";'4:£}1"'=_ Eh€ ' betweezz 01.04. '£997' to 3% .G3,§9§8"~%5r. audited; Them is no in<:::msis?:6:r1cy $2;/'e:_} in 6; 27, 28 and

32. PWS. ijE1.%ii have veriﬁed the had net p-€rs€:>naEi:,r eXamined1.,_th:_:%' a§1Vég<;e"d_i:Q:*:=g{x:er;§ and they have Qnly verifisd {E16 emrieg. "§fh"e g3I; €i??:{;fLiS V2/%;";;%::Eé': dogs :19: mvaiéiiate €316 azxii':

. VCGE'1C1'EE,f3_§i'€§ bf; {E25 i9?E?'1f2§& VE*E?\/'2é§ if': his eaéésyzce 'izas :°€§?€:2:r€:i§ to %3a.:':E*g«.::>f 'the..:/:~::{§%:3L:¥2'i$ 9? {he axing: pemeng, éhséy £2.pp'i?;£'/a?féDi¥, gazzcéiasgfz ?i_3';_:::_a_:i':;:;:31é::E Fésg, E and 2 52:33? 816 am.:3%;:§:*: :20? having "@663: cf€=di'%:e§i"éJ:d has feumé 1:323}: @316 amauné, ':0 55:6 '§L%,,T§E,€ af EV§:>:':::/é':.;3%":Lf")QG':[V[}'> {§L::*i:1§ {his gssnied was :QEE;S8.§)3§3"Q§3§'§E§{€{§ %:%:€ .gé.c<:::sé5, {E::s':;,_?32iL iiféfi mahazei wiiriesges fa}: the 8€%:2:'2z:'€§ {>5

-._ i?£2':2%;9§:€:" ghevxrs éhat: ihe am::}a,:n:i has»: E3963": :'":3g3a;ér:§ 22é€:':': ?:E'}'C€E"€€/S'? the beaks have mmeci hogéﬂe, but what'; Ehe aVu.:}'E*:;§s'r._}€;n€i reievani <:ioCumr3n:i$ are pm«:iu1:ed which s:'éear1.'.;W----prQx9@é'A' / the accused i\I<3.E and accuseci N<3,Z_;':>}; .faisifj;ing' é:C{'3'Q1l'I3' EVV had withdrawn the aH'1OL3,H'§ for fheir lpesréﬁnéii }5c,1E' ;)Q.S€j.V

16. Section 463 ddineg I;}iLeV:.§+'arg€rjf "Forgery: Gr faise eiectronic record or eiecimnic 2/ecardg :;.:2iz}2,_ inf_€en/zfi' é(§ injury; to me public 0r4_:§,V pe:i1§or?::. Z{:; §:z.zVg":}1z')uc7V'f'€"V'{2r1g claim 02' £13556; or to property, 0?' :0 enter into an;;"é5cprrAéi$ <3z""T~if::p"ié3%5f- <':?C}2"2,%;"V€V4'=f."(fi 02* with 5213822: to €0:A22mii «,f}'czu;;Z Gr' €!2aif?'a:,{ai,r§:,/;:vj¥"£}é Coz,r2/znitzedg Commits fozigery. ' ffhﬁs é:J..%_;:§€g:C€'Gf P2 is: E5 is 1? makes Crysiai ﬂea?

7.:%1 ai::<:}3.5}«' ':»:z e:"_€":1;_{3€ {he §@§r::;=aa*€:g, The 3;:/1e:%é'£ rspayi pE'€?Q=E'zE'€<f§ '! 5/ 13:3"? ?;if:=§2§' ':3;3§j§.:""5716 {:$m'es§}0n<§éﬁg Sffifiéfﬁ %.,EfE§1:S:§El§€5i§j=,7 éigciaéies iéiéi witziagges arid {}'{:F'§€E'S wgre Shsiézzz gs ﬁe '¥:s.§':r';¢{:r».:r€:$§V'"agaéns:.*: x}..>%z<3§€ 'ihs E933": is ShG"5»fY3 Ea Ezazfes _§}€€§f1 8'§:.:€:Cii§Q§}€(§ on gféedgiﬁg the galti orgamenigﬁ E3111? 5:25 'K : l «iia x».» but Ehére is :30 acmai <*re«:1§t:':f:g sf tbs: ameuni in '¥§E'if§'.'€f:€:i-ffgié back, This evidence esiiabiishrss that actcVL2$ed__*?'$.@s. §'-.}g:m<i"'---2 V-

who have been entrusted with the _;:7s3;:;,j;:<>:r:3i1:3iii":y };~f.E'3:?1A::ii:':Vg VV loan under bye Eaw N930 have ctrelatetfé'fzﬂsé'.d<jC;:n3éﬁ':-sxbgf fabricating them for the purpc'}Sjé"*--.Qf gefqtizfig. fioary L sancticmed in the name: fof thg_géﬁﬁgfsduLb0%;:f<jxa7§§s_é%nd have used it far persaanal pur}:§C$;~:+; .. the evicierzce of PWS :2: __;.>:2, 'gdmitting the misappropriagjsiig». - as against Ehese "£1'E1I7iv."3'8:f€:t'iC}~!f}::g( "1 thsmséhies Speak that the 'Loam is false and the accused mi3"u:sing 1:hé'ir_ §;€;wé:* gig: ciiéateqi faise éocuménts Gf Egan 3:36 ,3IETiSapj:I_$T'O§1"§?i§{'d {E:e?&Cs3~Cg>er3.'iVi:?i* SCn:,i€Ejg,--' ameuni. Evicietasje "€}§'.?13.52'iE:;"a?3~-:34 §r<>v6s. {E233 'SE35 safgciien of Egan ans"? f€C€'f:.E?i£3V§§ i>§':%_":_~r:2:;ié?:i€s, agazinsz: SE16 amaum: Was; entrzistsid rm 1 #9 {he éCQ:*:§:;e:*5€E"§'~E:::.} am? 29 me evéﬁézzce Cieaféj; esiabiéghss 'C§§€3I}C8V"§}i1%1iSE'E&}3E€ zgnciez' EGCEEGB 5&5? {sf {E26 EPC as é:'n€ «.3/§CChLESé{'iA havs fozgsé ihe <.Z§@::'7L:i:'E'1€§3§:S? ax-*%z§§:E: 356 a§m:%?:I:e§&§; ﬁgs € are-4 ,¥§ vaEua.b1e": se{:u:*iV':}2 fer their §>v»;r1 gsefsenai benéfli. Her:'§:€'s=.::}é'n; me basis 0f unimpeacinabie svidsnce, we have r10.--A4'E4:'esi.t$E§-53*:, €153 "

offences punishable under Section -.Se:ti:3f§:._ 3T<3; IPC. Elven the irial Court: has VE>,11;$"€?"~.h€}C;:A.;{I:'E5%i1[' t}A'K1V6:€VV{iVC%€'lf"'L{"/"Vii? Led' by the prs::se<:ut§Gn pmxsesffihe '

18. Bye~1avg 3O deaﬁy authorises Qrﬂ}; jeéntfiy to hold the S0cir:%;}«' under deuble iock system VNSK and accuged No.2 rsspeciéveiy':§e"h<;>1:§..sép'5réja«s:§<:«:5f§:s& Thég i:>};€5§av~: cregées jeini e:::rL2_st:?:2€n': oféha S:{{:§s'§j¢ fund and {E36 secairifgr in favaui' <35 ae:9<;Aa,';sé':d émiié 2; Thae aztcazséii §\§é:>s» 1 223726 2 '$3: f:;E$if{jyir:g zhfs.;:1":;~<>i:;3?§2:z:'a:§ :'€Ce:::r5ES haaf wéiéiéifawn {$52.9 aztagtizsi ta *:§";€ %,m:€ Q-5 R$..~L'%3,§?§!3€};"« ii: sage '£35.: $}':0:a*i:/Eg it a3 a 1331::

a$,_:igam8I: aﬁsgad 9 'zaameeg. Eifhan ii: is fsu:r2{§ $23,": "Ehé-.aE--3_€§§€C§ QEYEV Eaagses were :20: ?i§i€ §{3a::€ei~s. {E15 '"52:*:§_,é}€%%¥:5 egéabﬁghés $13: 33:3 a<::s:z:;$%§ E.<:1::»Wing fuﬁja ':2ai*€§E ihai ",9"?

they have been ezétrusteéi wiéh araéuaijie Sﬁiﬁijfity sf 'giéé' have withdrawn E326 S€€7'L21'};'€f/y' fer éhsir pewserjéil _::;;r V' Committing the ssriminal braach of U".'"d'S'{~.ITt§'§iCfS€d !€§ﬁ'fh:6vE1§,. 32.: is supported by the eviéencte <::f PW 23 the officials, PWS. 24 and 2(5_, *:he A:Cjg.>_r2:§s,ér '"ofifiCia1 Valuer, Pwga E5 E0 19 the 'an€'§§§§d~'h§i'E'éi;'5./f'€?$ af§<iv--.ih.eV:evi<ien$e of investigating Officer PWB/4»-7 >:j:;t9gorica}1y stated that the accussd .d'e Cu_rr;€r:::{ misappropriaiéd the funds of the' :é'r:«:_;*.g:'sVfV_ec2---"tr:Vthefn.

$9.; ThéTA"téfiai 'Coppr3;';._ C1: --p:"<3p€r appreciation of 'ihe 33 entire §W;§d€'n{:€Aha:g ii.€??2:VE'j;:..__f{:<:ine:E Ehat Ehﬁ p§"GS€CL'E§iGE'2 3:313 gamireé §3r;>th thé ..::§':ar*g€s - 592$" iiézas Gffenses pamishabée zgzzgie? * Sé'<:!f§«Q:%'":;'g?Ef6'?' glad 48% }?éa{i with Ssciégn 34% of 3:30) Hawezzey, QF(§§}«7V?2;?CEi;4.é£3.'£§§ i§3e:~~de{:é:ai0n ééia Ejsévésésiz gsjzzcifé rsféérsii $0 abe:>:z5 Eqag E§if{i:_El%:~'§E:€{% E326 2>:{:<:':,:sg«:>/<:§. Ths Eeafned {ieunssl €63' ﬁts .fj;'v;::'_c€:%'z$€s:§ Eizaﬁgh azgusai sapgerééng {Ede §'{?_€§§§':gS sf accguétisi. E"f_i'§§'i?§f€§73.C.€%" 3:9 {he sxsiﬁsnasf Eu: 9:: 55'-&§§E"'€Ci8f{§i}E2 Sf {E15 emére '"::x:£_;isi2::e ané; am prapsr €i?E&§}="$iS {Sf éhe S&f{E€', we find *5/3232?, i:E'a€ proseeuiion has preveci bmh the eharges E3e4jg'i3.:ri'{§_"'--aE} reagonabﬁe zﬁeubi ami we do 1301 have any _.%ie3i%:e;{'§}§nA' convict the aeeuseci for the effences__u:3.:§er E'§ecti't3:i:s u 499 read with Section 34 of {PC

20. This case is C0r1fineed"L'er:>;iEy in r'e3_pVe::€ effjdne audit report between 3®503.Ee§'9f?_"> ti:3 had no occasion to go into the <:ethe?:i_ findings are arrived based Q1"2'V'[h"','§7.e.€"x~'.3'(21¢:.€'-.I1{?i€ Eh this eé"se....:

» HfQRDER"

a';>g:e'a} is aﬁewed. The judgment (sf aequitiai in ej:§&;33$;2ee: ie sei a$de$ Ekmh ihe _,aee:;$e::§C Nets. E are eeiwieied fer offeeice §UZf}iSh8fi}§€ SeC:ie.:§':¢é%"E{'? 41509 zreaé with Seeiéeﬁ 34 ef 33$, ef {he accused are senéeﬁeed ':9 ugiieege one

-:iV"V"«§fe;:2:" Simjs§.e:EmiSeri:~3@nmem aarizh éne cf R3.EC%,{}:Z3%T§/~, 1:: siefauét "ﬁe? :;::a:i_e;%5g@ sezrzteazse 3,? ihfee meaiehe Sémpée imgrieeazaegt fez {he effenee punishabéee unaier Seetier: 46?' reaci x27'%.t}:'-.S'ee':.ion 34 QHPC.

23; Further, each of {he iaecuiseé sire . Serite'13eeé_e A50 undeerge one year Simple,'§mprié'Q:1fnenia"$2i:Z?:hV fiﬁeé GE? Rs,1O,QOO/3} in defauit to thfee._ rh"Gnt§'::s Simple fmeprisenmeem fer the Offfeisce7_§>u§::ieheib§e.eun€ier Section 409 read with Section 34 ' "€he'*-.isehtenees 1:0 mm eeneurreritly.

24.v_--.e----Aeeu_8ec:?i:;;. sh'a1}'--., 3u'r':'"eV:2d'er before the Eearned Ma istraée f9:'tE:2::i'f3?1-~.,ei£. €f:eV""aeeuse::% fails ta surrender the Eeaerzeé Ma§V:3_:?eJ,:e 4:3 €a?_kie«.._§"tepS ":0 secure éhe eve?/;od}* ef the .._ae<:use%§ a;%:'é <::e:¢:f:"'ﬁe.f{_h_e:v13 to éhe prism: éie serve SﬁA§A€€E--/jE{:€e ~fhe~ VaVeei;Ve~eéi.._é$"e_2fe in preﬁgréai detentéeﬁﬁ 'She :8€1"iG{§ of ;ere~ £ie:e2:*i£:):1 be-'g:i.v¢:g -Set 015.

25g Since 'ghe {:93};/}ee:ed criminal apgseeds f'£e,2?3E§ s~ "~f2'«""Z§'§:§--._:_2,*'§'K'§3§ 2?34% were §€E{1C§§Zf}.g an the ﬁée ef $83: §':aeE<: €7§e:_:_%*:, i'{a;*w&2: they were xvﬁiizéyaxmi E2}? éhie C933"? 3%}? aréez e r ;%>%:%f"T;;--» ,\ \§*' dated {,'!';,Gt392C}E 2 am? c<>m2€<{:t€e:§ WEE}: this zippeai we find that each 0? the are :'&%Ea€:t::%<3 is diff"eré:«r:t and differ*e:nj. transaction, Hence -dir«:>c':t :siiV'e ; i:'0_ retrantsfer these appeais ':0 the Fast CTs:>uT1?i., E{.ara:>a§*L"*97:§€!i the Fast Track Court shall VE.~'>'f"'i;'~:TTV'€*t3C,1 ."%.x5i1:h_ 1111* accordance with Eaw.

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