Ramendra Nath Dutt, J. - (1.)On some first information report lodged by the Inspector of Post Offices, Rampurhat the police made an investigation and submitted charge -sheet against the petitioner under Sec. 420 of Indian Penal Code and against one Kashi Nath Das under Ss. 420/114 of the Indian Penal Code.
(2.)The prosecution alleged that one Mir Sawkat Ali sent an insured letter No. 005 dated March 10. 1964, for Rupees 175/ - from Rampurhat Post Office to one Balaram Kurmi under Bishnupur Branch Post Office. Kashi Nath Das was the Post Master of the Bishnupur Branch Post Office at the relevant time The petitioner is said to have received this insured latter posing himself as Balaram Kurmi and Kashi Nath Das delivered the postal letter to him knowing that he was not Balaram Kurmi.
(3.)The learned Magistrate on perusal of the Police papers framed a charge against the petitioner and Kashi Nath Das under Sec. 34 of the Indian Penal Code and then a charge under Sec. 420 of the Indian Penal Code.