S K GHOSH Vs. STATE
LAWS(CAL)-1986-7-47
HIGH COURT OF CALCUTTA
Decided on July 03,1986

S.K.GHOSH Appellant
VERSUS
STATE Respondents


Referred Judgements :-

STATE OF RAJASTHAN V. A.K. DUTTA [REFERRED TO]


JUDGEMENT

- (1.)This revisional application has been filed for the quashing of the proceedings in Special Court case, 6 of 1970, under S.5(2) read with S.5(1)(e), Prevention of Corruption Act, 1947, together with the order dt. 30-3-1983 passed in it framing charge against the present petitioner under the provisions of the law mentioned above.
(2.)It appears that the petitioner held the post of Deputy Assistant Director General in the office of the Director General of Ordnance Factories, Calcutta, in January 1961 and worked continuously in the Truck Section of that office up to 1966 by which time he was promoted as Assistant Director General. While posted in this office the petitioner handled the placement of a number of supply orders for truck components required for production of Nissan and Shaktiman Trucks in the Gun Carriage Factory at Jabalpur. The complaint against the petitioner was that during the period 1-1-61 to 31-8-67 he acquired assets worth Rs. 6,22,424.90 which was disproportionate to his known sources of income and for which he could not give any satisfactory account. Hence, the complaint against the petitioner after obtaining sanction for his prosecution.
(3.)It appears that the prosecution examined not less than 170 witnesses and exhibited not less than 367 pieces of exhibits. On a consideration of all the materials on record the learned Judge has concluded that (1) the assets held by the accused during the aforementioned period was more or less double of his income from his known sources of income and he drew up a charge as per the provision of the law mentioned above holding further that (2) the sanction for prosecution in this case was a valid one.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.