A J E G CASPERSZ Vs. KING

JUDGEMENT

(1.) This is an appeal from a judgment of the Supreme Court of Ceylon dated 7 March 1946, which affirmed the conviction of the appellant by the District Court of Trincomalie on 13 November 1945, but substituted for a sentence of six months' rigorous imprisonment a fine of Rs. 500 and imprisonment till the rising of the Court. The appellant paid the fine and served the sentence of imprisonment.

(2.) At the conclusion of the arguments their Lordships announced that they would humbly advise His Majesty that the appeal should be dismissed, and they now state their reasons.

(3.) The charge against the appellant was that between 10 April and 19 May 1944, he, being entrusted as executive engineer at Trincomalie of the Public Works Department with money to pay overseers for rubble bottoming on specified parts of the Trincomalie-Batticaloa road, committed a criminal breach of trust in respect of Rs. 6,218,48 out of such money.