C DEVANUGRAHAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This is a criminal revision petition filed against the order made by the learned Sixth Presidency Magistrate, Egmore, Madras in C. C. No. 8583 of 1950.

(2.) The petitioner was employed as a Food Inspector in the service of the Corporation of Madras. He was charged by the Special Branch Police for an offence under Section 161, I. P. C. in that he received a sum of Rs. 50 from K. Sarangapani Naicker, a milk man as illegal gratification. The case was tried before the Fifth Presidency Magistrate in C. C. No. 1137 of 1949. The petitioner was convicted and sentenced to six months rigorous imprisonment and to pay a fine of Rs. 300 or in default to suffer rigorous imprisonment for three months. The petitioner preferred an appeal to the High Court in Crl. Ap. No. 728 of 1949 and this was disposed of by Panchapagesa Sastry J.

(3.) The relevant portion of the judgment of Panchapagesa Sastry J. is as follows: