- (1.) The appellant, who at the relevant point of time was posted as Deputy Commissioner, West Singhbhum at Chaibasa was put on trial along with other 63 accused persons to face charges under Sections 409, 420, 467, 468, 471/465 and 477A read with Section 120(B) of the Indian Penal Code and also under Sections 409, 420, 467, 468, 471/465 and 477A simplicitor as well as under Section 13(2) read with Section 13(1)(c)(d) of he Prevention of Corruption Act on the allegation that the appellant having nexus with other accused facilitated them to draw public money fraudulently to the extent of Rs.38,94,29,433/- from the Chaibasa Treasury and in lieu of that he received a Laptop/Computer and two Printers as reward.
(2.) The case of the prosecution is that the informant, Lal Shyama Charan Nath Sahdeo (P.W.103), the then Additional Deputy Commissioner, West Singhbhum, Chaibasa submitted a written report on 22.2.1996 alleging therein that Dr.B.N.Sharma, the then District Animal Husbandry Officer, Chaibasa during 1.4.1993 31.3.1994 without purchasing food, fodder, equipments, machines and other articles to the extent they claimed shown to have dispatched it to different centers of the Department and got the certificates relating to receipts of those materials procured from Mobile Veterinary Officer, Assistant Poultry Officer, Manager of State Veterinary Insemination Area, Seraikella and draw huge amount fraudulently and shown to have made payments to different suppliers as many as 54 in number.
(3.) It has been further alleged that 3.86 lakh quintals of yellow maize and 94,500 quintals of ground nut cake (C.N.C) were shown to have been purchased, though only 3650 quintals/bags of yellow maize and only 1800 bags/quintals of C.N.C were required for the whole year.;