HIMANGSHU DAS SHARMA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) When avarice claimed the Appellant (in his capacity as a Sub-Post Master), little did he realise that it would cost him his career, his happiness and all he had for himself.

(2.) Such is the tale, which has been told in the Prosecution Case where a Sub-Post Master (the Appellant) of a District Town leading an otherwise peaceful life with his soul mate and two siblings, when greed overpowered him and he defalcated the deposit which was made by the Complainant (P.W.7) in her Postal Savings Account, maintained in the Post Office he was posted at.

(3.) Life took a different course since then which not only resulted in the Appellant assailing his conviction awarded by the learned First Special Court; it not only denuded him from the pride of a Public Servant but also robbed the tranquility and peace of a home consisting of two girl children and his wife, who, of course, did not live to see the end result of the Trial.