SHRIRAM GANGABISAN Vs. BAJRANGLAL GOKULCHAND

JUDGEMENT

(1.) THE learned Civil Judge (Class 2), Ellichpur, recorded a finding under Section 476, Criminal P. C, on 17th August 1946 to the effect that it was expedient in the interests of justice that Shri Bam, who is the applicant in this Court, should be prosecuted, and he decided to make a complaint. Shri Barn's appeal from that order was dismissed by the learned Additional District Judge, Ellichpur.

(2.) THE contention that has been raised in this revision petition is that the two lower Courts could not take into consideration in the proceedings under Section 476, Criminal P. C, the uncertified or unrecorded adjustment of us. 922-8-0 in view of Sub-rule (3) of Rule 2 of Order 21, Civil P. C.

(3.) SUB-RULE (3) is as follows: