Govind Mathur, J. - (1.) To assail the validity, correctness and propriety of the judgment dated 8.4.1991 passed by learned Sessions Judge, Banswara affirming the finding of conviction and imposing sentence by the Chief Judicial Magistrate, Banswara under the judgment dated 6.11.1987, this revision petition, as per provision of Section 397 read with Section 401 Cr.P.C., is preferred.
(2.) In brief, the facts of the case are that one Dr. Ramchandra Goyal, Deputy Chief Medical and Health Officer, Maleriya, Banswara submitted a written report (Ex.-P/1) at Police Station Banswara on 4.12.1981 stating therein that on 24.10.1981 accused Shobha Lal, a regional worker obtained sum of Rs.3571.57 for disbursement of salary for the month of October, 1981, but out of that he misappropriated a sum of Rs.2917.87.
(3.) On the basis of complaint aforesaid, a case was registered against the revision petitioner and the complainant Dr. Ramchandra Goyal for the offence punishable under Section 409 IPC.;