MANICK CHAND AGARWALLA Vs. STATE

JUDGEMENT

(1.) This is a petition for revision of an order of a Presidency Magistrate convicting the petitioner of an offence of attempting to bribe an official and sentencing him to six weeks' rigorous imprisonment and a fine of Rs. 200.

(2.) The petitioner had to file on the 3rd of each month with the Textiles Department of the Government of West Bengal certain returns. It is alleged that the return which should have been filed on 3-3-1951 was not filed and that on 9-3-1951 the petitioner approached Atindranath Pramanik, a public servant employed in the Directorate of Textiles and offered him a sum of Rs. 10 if he would accept the return and antedate it.

(3.) The petitioner pleaded not guilty. It appears that the petitioner was also prosecuted for not having submitted the return by 3-3-1951. But he was found not guilty as the Court was satisfied that he had submitted the return.