SAID UR REHMAN Vs. MOHAMMAD YUSUF KHAN

JUDGEMENT

(1.) Case is listed in default. Learned counsel is directed to cure the default during course of the day.

(2.) Being aggrieved by the judgment dated 23.11.2009 passed by II ASJ, Fast Track Court, Shujalpur in Cr.A.No. 91/2006 whereby the judgment dated 10.2.2006 passed by JMFC, Shujalpur in Cr.Case No. 12/2003 whereby the petitioner was convicted for the offence alleged to have been committed u/s 68 (3) of Wakf Act and sentenced for a period of six months RI and fine of Rs. 1,000/- was modified by reducing the sentence till rising of the Court and by enhancing the fine amount of Rs. 8,000/-, the present petition has been filed.

(3.) Learned counsel for respondent No. 2 submits that no illegality has been committed by the learned Courts below in passing the impugned judgment which can be corrected by this Court while exercising the revisional jurisdiction. It is submitted that petition filed by the petitioner be dismissed. Section 68 of the Wakf Act deals with duties of Mutawalli or Committee to deliver possession of records. Sub-section (3) of Sec. 68 lays down :-