RITA SENGUPTA Vs. STATE

JUDGEMENT

(1.) This Criminal Revision is directed against the order passed by the learned 2nd Special Court, Calcutta dated 15.7.88 in case No. 4 of 1982.

(2.) The story briefly : The profile of the prosecution case is that one Dilip Kr. Ghosh is hauled up for committing offences under section 420 read with section 120B of the Indian Penal Code, 1860.

(3.) While the petitioner was working as an employee of Anthropological Survey of India, he availed himself of the leave travel concession facilities provided by the Govt. which included both railway and bus fare. He also claimed such concessional fare for the to and fro journey for self and also for his dependants who actually were not his dependants. He put up a final bill, dated 26.6.79, for a sum of Rs. 3,189.10, on the basis of a money receipt issued by her who was one of the partners of the travelling agency conducting the tour.