MOLAK RAM Vs. STATE AND ANOTHER

JUDGEMENT

(1.) HEARD Sri ` Lokendra Dobhal learned Counsel for the revisionist and learned A.G.A for the re­spondents.

(2.) THIS is a criminal revision against the judgment and order dated 5.5.1987 passed by Sessions Judge Tehri Garhwal, whereby the appeal was allowed setting aside the order of conviction and sen­tence against the appellant, but the case was remanded to the learned Magistrate with the direction to give an opportunity to the prosecution to prove service of notice under section 307 of the Munici­palities Act, 1916 on the revisionist.

(3.) FOR the reasons mentioned above this revision is allowed. The Judgment and order dated 5.5.1987 of the Ses­sions Judge Tehri Garhwal is set aside and the conviction of the revisionist as recorded by the learned Magistrate per judgment and order dated 30.8.1986 is hereby set-aside. His bail bonds are can­celled and sureties discharged. Revision allowed.