PUBLIC PROSECUTOR Vs. PACHIRIPILLI SATYANARAYANARAO

JUDGEMENT

(1.) Between March 1947 and December 1949 the accused was the head establishment clerk in the office of the D.T.O., Waltair. He joined that post in 1938 on a pay of Rs. 100. In December 1S49 he was getting a salary of Rs. 160 besides a dearness allowance of Rs. 33, After making various deductions his net pay amounted to Rs. 121-1-0.

(2.) Various allegations against the accused having reached the officers above him, the matter was referred to the Special Police Establishment Puri brunch. On 4-121949 P. W. 44, an Inspector attached to that Establishment, obtained a search warrant Ex. P. 87, from the Additional District Magistrate, Waltair, and on 5-121949 he searched the house of the accused in the presence of the Stationary Sub- Magistrate and some others. At the search silver articles weighing in all 31023 tolas and gold jewellery weighing 121 tolas were found. Besides, there were numerous documents securing mon,ey or money's worth standing some in the name of the accused, some in the name of his wife, some in the name of his son and others in the name of his daughter-in-law. The total of these exceeded Rs. 45,000. in addition documents covering immovable properties of the .estimated value of above Rs. 38,500 were also found.

(3.) The explanation of the accused in respect of the relatively large resources which the search disclosed he was in possession of, was this: (1) He had a jutka plying for hire, (2) He had a money lending business, (3) His wife had a trade in milk, and (4) He had obtained substantial dowries for himself and his son.