MOHAMMAD KHUDABAX Vs. KING EMPEROR

JUDGEMENT

(1.) THIS is a revision petition filed by Mohammad Khudabax who has been convicted of an offence under Section 198, Penal Code and sentenced to four months' rigorous imprisonment and a fine of Rs. 100 (one hundred rupees) only Cr in default simple imprisonment for one month. This conviction and sentence have been upheld by the learned First Additional Sessions Judge, Nagpur.

(2.) THE following was the charge against the applicant Mohammad Khudabax:

(3.) THE charge thus was under Section 193 read with Section 191, Penal Code of giving false evidence and not one under Section 198 read with Section 192, ibid of fabricating false evidence.