K. Jayachandra Reddy, J. - (1.) Leave granted.
(2.) The appellant herein was convicted by the trial Court under Sections 471 and 420, I.P.C. and was sentenced to undergo six months R.I. under each count and to pay a fine of Rs. 500/- in default of payment of which to further undergo R. I. for two months. The appellate Court namely the Sessions Court confirmed the conviction and sentence under. Section 471, I.P.C. but set aside the conviction and sentence under Section 420, I.P.C. Further revision was dismissed by the High Court. Hence the present appeal.
(3.) The appellant, who was working as a Line Helper in M.S.E.B. at Tasgaon, tendered L.T.C. Bill for Rupees 2,500/- without actually undertaking the travelling. The matter was investigated and the appellant was prosecuted.;