ROOPCHAND Vs. STATE

JUDGEMENT

(1.) THIS criminal revision has been filed by two persons who have been convicted under Section 420 I. P. C. and each of them sentenced to six months' R. I. and a fine of Rs. 250, in default three months' further R. I.

(2.) ON 3. 5. 1962 the applicants entered into an agreement with the complainant by which they agreed to crush their sugarcane at his Bel (sugarcane crusher) and supply sugarcane juice to him. On this representation they obtained an advance of Rs. 800 from the complainant. The supply of sugarcane was to begin in October 1962 and was to continue until March 1963. The prosecution case was that the applicants failed to cruch sugarcane at the Bel of the complainant and instead supplied sugarcane to the Co-operative Cane Society under an agreement dated 17. 10. 1962 at a premium.

(3.) THE applicants pleaded not guilty. They asserted that they had crushed sugarcane at the complaintant's Bel and had supplied sugarcane juice worth Rs. 143 and that the balance of the money had been paid to the complainant in cash. The applicants denied having supplied sugarcane to the Co-operative Society.