KHARAITI RAM Vs. STATE

JUDGEMENT

(1.) Kharaiti Ram has come up in revision which has been heard by giving the latitude to his counsel to urge it as an appeal.

(2.) The allegations against the petitioner were that he was working in August and September. 1964 as a bills clerk in the Post Graduate School. Indian Agricultural Research Institute. New Delhi. The prosecution brought forward the evidence to establish that the present petitioner had the means to know as to what scholarships were payable to various students including one T.K. Chakrabarty.

(3.) It was on the 16th of September. 1964, that the said Shri T.K. Chakrabarty submitted an application to the Dean of the Post Graduate School. I.A.R.I. Delhi which has been exhibited as P.W. 13/A. He complained that he had not written any letter for remitting to him by telegraphic money orders any amounts payable to him on account of the scholarships. He stated that he had been staving at his native place in West Bengal. He requested that immediate steps be taken to recover the amounts and pay the same to him.