ABDUR RASHID KHAN Vs. STATE

JUDGEMENT

(1.) At about 5 P.M., on 25-3-1951, an incident took place as a result of the cutting of the breach of tamarind tree which resulted in injuries being caused to Suleman. A report was made of the incident the next day at the kotwali Eae Bareli. After investigations the applicants and eight other persons were prosecuted under Sections 147 and 323 read with Section 149, Penal Code. The applicants were, however, convicted by the Magistrate and the other eight persons were acquitted. The applicants appealed but the learned Sessions Judge upheld their conviction. They have come up in revision.

(2.) The first point taken is that the evidence produced on behalf of the prosecution is partisan and should not be believed. The evidence has been believed by the two Courts. The mere fact that it is partisan does not mean that it is perjured and even partisans may deliver the truth on oath. The Courts below having believed the evidence and there being nothing inherently improbable in the acceptance of that evidence I cannot interfere in revision.

(3.) It was contended also in this connection that the defence evidence should have been believed. The defence evidence related to Wahab being attacked and Wahab going to the place first of all. The Courts below have rejected this evidence and have held that Wahab went there later and was not there at all at the beginning of the incident. It is on this ground that Wahab has been acquitted. Wahab having been acquitted and the defence evidence rejected it cannot be of any avail to the applicants.