PREMLAL Vs. SANTOSH BHARTI

JUDGEMENT

(1.) THE present revision petition is against the order dated 4.6.1992 passed in Criminal Appeal No. 26/90 passed by Shri V.K. Saxena, First Additional Sessions Judge, Damoh, arising out of the order dated 9.3.1989 passed by Judicial Magistrate, First Class, Damoh in an unregistered case regarding custody of the seized property i.e. Empty Gas Cylinders.

(2.) THE facts of the case are that in the night of 10.12.1988 one Ghanshyam son of Dwarka Prasad got loaded 5 empty gas cylinders on the Rickshaw of one Premlal for being carried to Jabalpur Naka in Damoh City where his brother's truck was waiting for being loaded with those cylinders.

(3.) ON 30th January, 1989 the police found the rickshaw puller Premlal to be innocent and submitted a Khatma (final) report in the case and released the accused Premlal.