RAM LOCHAN Vs. STATE

JUDGEMENT

(1.) THIS revision is directed against an order dated 22-3-1972 passed by Sessions Judge, Gorakhpur, confirming the conviction and sentence recorded against the applicant Under Section 112 of the Indian Railways Act,

(2.) AT the relevant time the applicant was employed as a callman, Mechanical Loco Shed, N. R. Railway, Gorakhpur. As a railway employee, he held a third class pass for five persons for travelling from Gorakhpur to Lucknow- This pass was valid upto 1-8-72. On 5-81972 he was found travelling by 1 Up Lucknow Mail train on his expired pass. The Ticket Travelling Examiner caught him and asked him to pay railway fare. The applicant, however, managed to dodge the Ticket Travelling Examiner and managed to slip away when the train stopped at Man-kapur Railway station. The Ticket Travelling Examiner reported the matter to the authorities concerned and eventually the appli- cant was sent up to stand his trial Under Section 112, Indian Railways Act.

(3.) THE applicant denied the allegations made against him. He alleged that he had not been travelling by 1 Up Lucknpw Mail train on 5-8 1972, but was actually on duty at the Loco Shed.