SAILENDRA NATH GANGULLY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an appeal by one Sailendranath Gangully, who has been convicted under Section 165A of the Indian Penal Code by the Special Judge Of Purnea and mentioned to undergo rigorous imprisonment for one year.

(2.) The charge framed against the appellant may be quoted here:

(3.) This Girijanand Mishra has been examined as P.W. 8 and at the relevant time he was a dealing assistant in the Rehabilitation Office at Purnea. The prosecution case appears to be, that, the appellant abetted what would have been an offence committed by Girijanand Mishra under Section 161 of the Penal Code, if the latter had acted in pursuance of the abetment of the appellant.