N K SEN ADVOCATE Vs. STATE

JUDGEMENT

(1.) This is a proceeding under Section 10 of the Indian Bar Councils Act, 1926 against a certain Advocate.

(2.) The Advocate concerned is one Mr. N. K. Sen, who was enrolled on January 2, 1948 and ordinarily practises in the Court of Small Causes On September 30, 1950, he was convicted by the Presidency Magistrate, Tenth Court, Calcutta under Section 409 of the Indian Penal Code for criminal breach of trust as an agent in respect of a sum of Rs. 7,171-3-6 pies, which he had collected on behalf of some clients. The sentence passed upon him was rigorous imprisonment for one year.

(3.) On appeal, this Court, by a judgment, dated May 25, 1951, upheld the conviction but reduced the sentence to a fine of Rs. 50/-. It appears that on the date of the judgment of this Court the Advocate paid up the whole amount to the clients concerned.