KRISHNAGOPAL Vs. PURUSHOTTAM

JUDGEMENT

(1.) This revision petition is directed against the order dt. 12-3-1982 passed by the Judicial Magistrate First Class, Jawad, district Mandsaur regarding prosecution of the petitioner in respect of offences under Ss. 182 and 211 of the Indian Penal Code.

(2.) The circumstances giving rise to this petition are these; on the report dt. 18-2-76 lodged by the petitioner Krishnagopal, the non-applicant No. 1 was prosecuted by the police in the Court of Judicial Magistrate First Class, Jawad in respect of offences under Ss. 406 and 420 of the I.P.C. Ultimately charge only under S.420 of the I.P.C. was framed.

(3.) By his judgment dt. 12-3-82 the learned Magistrate acquitted the non-applicant Purshottam of the offence under S.420 of the I.P.C. and in para 12 thereof passed the impugned order.