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Supreme Court Of India

(From : Patna)*

Hon'ble Judge(s): Doraiswamy Raju, Arijit Pasayat , JJ

Penal Code (45 of 1860) , S.409, S.405— Criminal breach of trust - Proof - Cash entrusted to accused, a Cashier of Bank for obtaining two bank drafts - Cashier giving it to co-accused cash peon for counting - Money later on found missing from cash counter of bank - Prosecution not alleging that cash was taken away either by Cashier or cash peon - Only entrustment alleged and proved - Thus even if there was loss of money, ingredients necessary to constitute criminal breach of trust were absent - If due to fortuitous or intervening situation person to whom money is entrusted is incapacitated from carrying out job, that will not bring in application of S. 405 or S. 409, unless misappropriation, or conversion to personal use or disposal of property is established - Accused cannot be convicted under S. 409. (Para 10)