SHIVDAS SINGH AJODHYA SINGH Vs. KING-EMPEROR

JUDGEMENT

(1.) THE applicant Shitvdassingh of Nagpur was convicted and sentenced to undergo sis months rigorous imprisonment and to pay a fine of Rs. 100 under Section 8, Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946, for contravention of Clause 8, Central Provinces and Berar Collection of Information and Letting of Houses Order, 1946, by the Pirat Class Magistrate, Nagpur, In appeal, the First Additional Sessions Judge, Nagpur, maintained the conviction but altered the sentence to the imprisonment already undergone, viz. , 1 day, and fine of Rs, 600. The applicant has now come up in revision to this Court.

(2.) ON 2lst June 1947, E. N. Goutam (P. w. 3) Bent Control Inspector, saw that 2 blocks of the applicant's house were occupied by P. J. Trivedi (P. W. 1) and Kakubhai (P. W. 2) and learned from them that they had been occupied since April 1947 on a monthly rental of Rs. 25. At the time of the Inspector's visit another block of the house was under construction and when he went there on 10th July 1947, he found that it was occupied by D, S. Tambe who informed him that its monthly rental was Rs. 25, The applicant had not, however, given intimation of the letting of the block to the authority concerned and he was in due course prosecuted.

(3.) IN examination he admitted that he had, in April 1947, let out the blocks to P,. J. Trivedi, and Kakubhai, but claimed that he bad failed to furnish the required information because of the fact that he had fallen ill. In response to the charge his plea was that he had committed the offence.