A MURALEEDHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Muraleedharan, appellant-accused was a junior accountant in the Sub Treasury at Alathur. His father was a peon there and had died in harness. A benign provision for mitigating the hardship of the government servants who die in harness enabled the appellant to get an appointment to a government post. He has been working in the treasury there thereafter.

(2.) In March 1975, two spurious bills were presented to the treasury : (1) A bill for Rs. 40,750/- purporting to be an advance made to a fertiliser agent by name Krishnan Nair. (2) A bill purporting to be from the A.U.P. School, Nelliampadam for Rs. 13,310.40. There is no controversy now that there is no such fertiliser agent as Mr. Krishnan Nair. The A.U.P. School, Nelliampadam, is a fictitious one.

(3.) The bills presented to the treasury were certified for payment and the State Bank paid the amounts covered thereby. A sum of Rs. 54,060.40 has thus been lost to the public exchequer.