FAUJDAR AND ORS Vs. STATE OF U P

JUDGEMENT

(1.) The applicants have been convicted Under Section 379 I.P.C. and sentenced to a fine of Rs. 25/- and in default to undergo 15 days' rigorous imprisonment. They have come upon revision against their conviction and sentence.

(2.) It appears that one Thakur Singh brought a complaint Under Sections 379, 323 and 447 I.P.C. against the applicants on the allegations that he was getting his plots Nos. 325 and 326 situate in Sarawan Parara in the district of Deoria ploughed by four applicants namely Sita Ram, Ram Subhag, Rajas and Bhikhi on 6th November 1952 at about 10 a.m. when the applicants came and stopped them from ploughing the fields and took away bullocks and the ploughs with them. It was further alleged in the complaint that the accused. Faujdar twisted the hand of Ram Subhag and caught and pressed the neck of the complainant Thakur Singh. The bullocks returned in the evening and the ploughs were also subsequently returned on the intervention of certain persons.

(3.) The accused denied that any such offence was committed as alleged by the complainants. They, however, claimed that the plots in dispute belonged to them.