MATHURAPRASAD CHHOTEYLAL Vs. MULLI BHAGWANDAS

JUDGEMENT

(1.) THIS is an application for revision against the order dated the 18th of February, 1958 passed by the Additional Sessions Judge Jabalpur in Criminal Revision No. 252 of 1957whereby he confirmed the order of conviction under Section 506, Indian Penal Code and sentence of fine of Rs.25 passed on 1 -11 -57 in Criminal Case No. 3785 of 1957 by the Magistrate First Class Jabalpur.

(2.) THE case was started on a complaint filed by Mst. Mulli stating that the house in which she had been living had been wrongfully sold by one Chunna Musalman to Dulare Khatikthe real brother of accused Mathura. Mathura wanted Mulli to vacate the house. The complainant Mulli was not agreeable to this proposal and she, therefore, called a Panchayat on 18 -10 -55 at her house.

(3.) IT has been held as proved by the two Courts below on the basis of the evidence of P.W. 2 -Mulli, P.W. 3 -Ramprasad, P.W. 4 -Shaikh Alfu and P.W. 5 -Nanne that the accused had addressed to the complainant the remark aforesaid. I do not feel called upon in exercise of my revisional jurisdiction to interfere with the finding of the two Courts below in this behalf which is based on a pure question of appreciation of evidence.