EMPEROR Vs. JHABBAR MULL LAKKAR

JUDGEMENT

(1.) In December 1921 J.M. Lakkar, the accused, was tried at the Criminal Sessions by my learned brother Mr. Justice Walmsley, and the Jury in respect of three alleged offences under Section 408 of the Indian Penal Code.

(2.) The charges were that on or about three dates, viz., 25 April 1921, 2 May, 1921 and 13 May 1921, he being the cashier of Messrs. Radhakissen Sewdut Roy and entrusted with three sums, viz., Rs. 5,000, Rs. 3,000 and Rs. 2,000, committed criminal breach of trust by dishonestly misappropriating the said sums.

(3.) The Jury unanimously found him not guilty in respect of each of the three charges.