LAWS(MPH)-1978-11-32

GANPAT LAL Vs. LAYAKCHAND

Decided On November 10, 1978
GANPAT LAL Appellant
V/S
Layakchand Respondents

JUDGEMENT

(1.) This is a revision under section 115 of the Code of Civil Procedure, filed against order dated 25 -2 -1977, passed by the First Additional District Judge, Gwalior, in Civil Miscellaneous Appeal No. 38 of 1976, arising out of order dated 29 -6 -1976. passed by the Third Civil Judge Class II, Gwalior in Execution Case No. 91 -A/67 -76, ordering criminal prosecution of the decree -holder -applicant under section 195(1)(a) of the Code of Criminal Procedure 1973 (hereinafter referred to as the Code) for having committed offence punishable under section 182 of the Indian Penal Code. 2. The facts essential for the decision of the revision are as under: