(1.) THIS appeal is preferred against the conviction and sentence by the learned sessions Judge of Chingleput Division in Sessions Case No. 2 of 1958.
(2.) THE accused was a Class IV Officer of the Postal Department working in the meenambakkam Air Port Sorting Office. His duties were to open the mail bag, keep the postal articles on the sorting table and take the preliminary sorted letters for detailed sorting and keep them in the detailed sorting rack. There is no dispute that this accused was employed on the 17th, 18th and 19th February, 1957 on this work. This is proved by P. W. 3, the clerk of that office, the accused's admission and his signatures in the attendance register Ex. P-3.
(3.) IN this case three postal articles are concerned. M. Os. 1 to 3 are the envelopes. M. O. I, Air Mail Envelope was posted at Jaffna on 17-2-1957 and M. Os. 2 Air Mail envelopes and 3 were posted at Ipoh and Batubahat on the 15th February, 1957. They should have in the normal course reached the Air Port at Meenambakkam on 18-2-1957. M. Os. 1 was addressed to P. W. 5, M. O. 2 was addressed to P. W. 6 and m. O. 3 to P. W. 4. None of these letters reached P. Ws. 4 to 6 as they ought to have reached.