RAM BABU Vs. STATE

JUDGEMENT

(1.) THESE are two applications in revision by the same person, namely, Ram Babu, against two orders passed by the learned Addl. Distt. Magistrate, Jhansi, on 31st May, 1963, Under Section 476 Code of Criminal Procedure directing that the applicant be prosecuted for giving false evidence or declaration.

(2.) THE prosecution case was that in two different cases Ram Babu applicant had filed affidavits and given declaration stating wrong facts. The Addl. Distt. Magistrate dismissed both the aforesaid applications and by two separate orders passed on 31st May, 1S63, considered the desirability of making a complaint against Ram Babu for giving false evidence and declaration Under Section 163 and 199 IPC, and filed complaints against him.

(3.) THE relevant portion of Section 479 -A Code of Criminal Procedure reads: