JAGANNATH Vs. ESTATE

JUDGEMENT

(1.) This petition in revision has been filed by one Shri Jagannath. Connected with this petition are revision petitions Nos. 778 of 1965 and 784 of 1965. Criminal Revision No. 771 of 1965 has been filed by three persons, namely, Banshi Lal, Kamta Prasad and Kedar Nath while revision petition No. 784 of 1965 has been filed by one Sitamber.

(2.) All the three revision petitions arise out of an order of Sri K.C. Sinha, Magistrate I Class, Mirzapur dated 30 -9 -1963 by which the learned Magistrate committed the Petitioners along with five others to the court of session to stand trial for various offences.

(3.) Against the order of commitment made by the learned Magistrate, some petitions in revision were filed before the Sessions Judge Mirzapur which were dismissed by the learned Sessions Judge by his order dated 16 -3 -1965.