Raghubar Dayal, J. - (1.) This appeal, by special leave, is directed against the judgment of the Bombay High Court.
(2.) The appellant was a Third Class Magistrate at Sanad in 1951. He received Rs. 200/- in cash from Amar Singh Madhav Singh as deposit for security to be released on bail. This amount was not credited in the Criminal Deposit Rojmal and the appellant thereby committed criminal breach of trust with respect to the amount.
(3.) The appellant was dismissed from service on April 4, 1953, as a result of a departmental enquiry. On June 9, 1954, a complaint was filed on behalf of the State against the appellant. He was convicted of the offence under S. 409, I.P.C, by the Trial Magistrate. The conviction was confirmed by the Extra Additional Sessions Judge, Ahmedabad. His revision was dismissed by the High Court.;