BHULAN RAM Vs. STATE OF U P

JUDGEMENT

(1.) V. P. Mathur, J. This revision is directed against the judgment and order passed by Sri B. B. Agarwal, then IInd Additional Sessions Judge of Varanasi on ls-j-82. The learned Judge was disposing of Criminal Revision No. 103 of 1979 which was directed against the order passed on 7-4-1979 by Mr. D. P. Mishra, Sub-Divisional Magistrate in Criminal Case No. 16/33 of 1978 under Section 145 Cr. P. C.

(2.) BRIEFLY stated, the facts of the matter are that standing crops assessed at a value of Rs. 3200-00 were attached in proceedings under Section 145 Cr. P. C. and handed over to the custody of Sheo Nath. Later on the proceedings under Section 145 Cr. P. C. were dropped with the order that the parties shall be entitled to half of the price of the standing crop each. The "supurdar" was called upon to submit an account. His contention was that he was liable only for a sum of Rs. 24 after adjusting the expenses that he had incurred. The Magistrate rejected the supurdar's account and directed him to deposit a sum of Rs. 3000-75 P. A revision was filed which was allowed and the case was remanded. The Magis trate was directed to decide the case according to law.

(3.) THE learned Additional Sessions Judge took into account the law Lald down in the case of Ram Narain v. Jakari Shukla, 1973 ACC page 335. He also considered the case of Bhagwan Singh v. Ganga Singh, 1963 AWR page 707 and the case of Baqridi and others v. Indra Vir Singh and others, 1960 Criminal Law Journal page 1531. In the light of the law Lald down in these cases he came to the conclusion that the Magistrate can not direct the "supurdar" either to render account or to deposit a specific amount of money arising out of the attached land and if he does so, the order will be without jurisdiction. He was, therefore, of the view that the accounting can only be called upon by the Civil Court and what is open to the Criminal Court is only to record a finding that the account submit ted by the "supurdar" is bogus and then to proceed against the "supurdar" for breach of criminal trust. THE parties will however be entitled to go in civil litigation for realisation of the amount. With this finding he allowed the revision and set aside the order of the learned Magistrate.