ZAFAR AHMAD KHAN Vs. STATE

JUDGEMENT

(1.) The applicant Zafar Ahmad Khan, resident of Qasba Sandila, district Hardoi, has been found guilty of an offence under Section 294, I. P. Code, and has been sentenced to three months' rigorous imprisonment by a Magistrate first class, Lucknow. His appeal was dismissed by the learned Sessions Judge, Lucknow. Aggrieved he has come up in revision to this Court.

(2.) The case against the applicant was that on the date of occurrence, two young girls belonging to the family of one Nasir Mian of Lucknow engaged the rickshaw of Tafazzul P.W. in Victoriaganj, Lucknow, and proceeded on it towards Nakkhas. The applicant, who happened to be present near the place where the two girls boarded Tarazzul's rickshaw, engaged the rickshaw of P.W. snanansnan and asked the latter to follow up the rickshaw of the girls. Shahanshah took the impression that the applicant was a relation of the two girls, hence he obeyed the direction of the applicant and went behind Tafazzul's rickshaw. Near the Patharwala Kuan the chain of Tafazzul's rickshaw went off the free wheel and he got down to set it right. The applicant stopped his rickshaw also and addressing the two girls, he uttered the following words In the hearing of the rickshaw-wallas and some others:

(3.) Shahanshah then took the applicant to police station Chowk where he lodged a report and handed over the applicant to the police. Investigation followed and the applicant was prosecuted.