PRADEEP NANDRAJOG,J. - (1.) Convicted for offence punishable under Section 409 IPC vide decision dated 12.08.1994 the petitioner has been sentenced to undergo R.I. for one year. Appeal filed has been dismissed vide impugned order dated 02.05.1997. The petitioner has undergone a sentence of two months. The defalcated amount is Rs. 750/-.
(2.) As per the case of the prosecution the petitioner was managing the window at the Sub-Post Office where saving account depositors used to deposit and withdraw money. The defalcated amounts were retained by him between 25.02.1982 to 06.11.1982. As a result of the conviction the petitioner has lost his job. The age of the petitioner as of today would be between 65-70 years.
(3.) There is no evidence of the petitioner's criminal antecedents.;