STATE OF U.P. Vs. RAMJANI

JUDGEMENT

(1.) THIS appeal by the State of Uttar Pradesh is directed against (sic) order of acquittal, dated the 19th June 1963, passed by the Additional Sub Divisional Magistrate, Kashipur.

(2.) THE brief facts giving rise to it are as follows:

(3.) SECTION 192(1) of the Code of Criminal Procedure, on which reliance was placed by Sri Shukla, for his first contention, provides for transfer of cases inter alia by Sub Divisional Magistrates, and it reads thus: