RAM PRATAP LAL Vs. STATE

JUDGEMENT

(1.) This is an application in revision by Ram Pratap Lal Patwari, who was convicted and sentenced to undergo rigorous imprisonment for two years, under Section 218, Penal Code, by the Assistant Sessions Judge of Faiza-bad. He preferred an appeal to the Sessions Judge of the same place, who upheld his conviction, but reduced the sentence to rigorous imprisonment for one year.

(2.) The applicant was prosecuted along with two other persons, Mahant Prasad, Supervisor Kanungo, and Bhagwati Din, a Mukhtariam, on a complaint filed by Shri Ram and Mangroo on 27-8-1945. The case for the prosecution as disclosed in the complaint was that Shri Ram was the hereditary tenant of certain plots of land in village Mohiuddinpur. Mangroo and others shared with him in cultivation. Bhagwati Din had obtained a sale-deed in respect of half share of Zamindari in the aforesaid village in favour of his two daughters-in-law and wanted to oust Shri Ram from the tenancy and held by him. On 21-12-1947, Bhagwati Din bribed Ram Pratap Lal Patwari and Mahant Prasad, Supervisor Kanungo, and certain fictitious entries were dishonestly and fraudulently made in the village records with a view to cause loss to Shri Ram.

(3.) The applicant and Mahant Prasad were charged with offences punishable under Sections 218 and 161, Penal Code, and Bhagwati Din was charged with having abetted those offences. Mahant Prasad was acquitted by the trial Court, and Bhagwati Din by the appellate Court.