EMPEROR Vs. BRAHMANANDA DUTTA

JUDGEMENT

(1.) This is a rule which was issued by the Court calling upon the leader, Brahmananda Dutta, to show cause why he should not be suspended from practice or why such other order should not be made in the matter as to this Court might seam fit and proper.

(2.) It appears that the Pleader was the Vice-Chairman of the Golaghat Local Board and that one Bhikola bought the right to collect the revenue fixed by the Government in respect of two cattle-pounds and it was alleged that Bhikola had paid a sum of Rs. 66-10 8 to the Pleader on account of this matter, that the Pleader retained this sum for about seven weeks and that then be paid it into the treasury of the Local Board.

(3.) He was charged with an offence under Section 409 of the Indian Penal Code which deals with the offence of criminal breach of trust by a public servant and was convicted by the Magistrate of Golaghat and sentenced to imprisonment till the rising of the Court and to a fine of Rs. 500; and it was directed that, in default of payment, a further period of six months rigorous imprisonment would be imposed. The fine of Rs. 500 has been paid.