RAMCHANDRA AND ANR. Vs. HASTIMAL JAIN

JUDGEMENT

(1.) THIS judgment will dispose of three criminal Revisions No. 53 of 1954 filed by Ramchandra against Hastimal, No. 57 of 1954 filed by the Petitioner Ramchandra against Chhotelal and No. 59 of 1954 filed by Motilal against Hastimal and Chhotelal.

(2.) IT is necessary to state some facts in order to understand, the points involved in these revisions. It appears that the applicant Hastimal gave information on 23 -10 -1946 to Sarafa Police that one Mohanlal had taken ornaments from him for showing them to Maharaja Tukojirao, but it appeared that those ornaments were then pledged with Ramchandra and Motilal and were not returned to Hastimal.

(3.) IN accordance with the Order of the High 'Court, the learned Magistrate issued orders, both co Hastimal and Chhotelal asking them to deliver the property to the Court Both of them replied that the property was not with them and they were unable to produce it. Hastimal also added that since no condition was imposed when the property was delivered to him he did not keep the property with him. He did not mention as to what had been done to the property.