AMAL ROY CHOUDHARY Vs. THE STATE

JUDGEMENT

(1.) THIS is an application for the issue of a certificate under Article 134(l)(c) of the Constitution.

(2.) THE petitioner Amal Roy Choudhary who was an. Inspector of the Procurement Directorate of the Tripura Government was prosecuted along with two others, Abdul Rahaman who was a purchasing agent of food grains at Baksanagar for the Government and Gopal Chakravorty who was also an Inspector like the petitioner. Abdul Rahaman was charged Under Section 420 IPC that he on 16th March, 1954 cheated the Government of Tripura by dishonestly inducing it to deliver Rs. 87,900/ - through the Sonamura Sub -Treasury.

(3.) ABDUL Rahaman was, as I said, a purchasing agent of food grains at Baksanagar. He had to purchase grains and to produce them at Baksanagar in the godown of the Storing agent one Altap Ali. The grains so produced had to be weighed in the presence of the Inspector of Procurement and stored in the godown. and entered in the godown registers and the Inspector had to issue certificates stating that the food grain has been received from the particular purchasing agent and weighed in his presence and stored in the godown belonging to the Storing agent. On the strength of the said certificates, bills are prepared in the office of the S.D.O. at Sonamura and it is cashed at the Treasury office at Sonamura by the purchasing agent.