AJGOOT SINGH Vs. REX

JUDGEMENT

(1.) IN proceedings under Section 145, Criminal Procedure Code, Lal Barti Singh was appointed a supurdar and was made over a large quantity of disputed crop. He undertook to produce it when required by the police or the Court. After the termination of the proceedings he was asked to deliver the property to the party held entitled to possession, but he failed to deliver it.

(2.) THE Magistrate then first gave a finding about the quantity which was entrusted to him and then ordered for the attachment of movable and immovable property of Lal Barti Singh up to the value of Rs. 6,800 under Order 40, Rule 4, Civil P. C. As a result of this order half share in certain zamindari, a pucca house and two bungalows were attached.

(3.) AJGOOT Singh, father of Lal Barti Singh, objected to the attachment. His objection was rejected with respect to the property attached except with respect to the second bungalow which was ordered to be released in favour of Mt. Sumera. Ajgoot Singh went in revision to the Sessions Judge, who made this reference for the setting aside of the Magistrate's order.