PRAMATHA NATH Vs. STATE

JUDGEMENT

(1.) This is an application in revision by one Pramath Nath Harabab for setting aside the order of the Magistrate of Uluberia dated 12th April 1950.

(2.) The applicant was convicted under Section 465/ 110, Penal Code, for having abetted forgery of a document. The document in question is a petition for withdrawal filed before the Appellate Officer Uluberia under the Bengal Agricultural Debtors Act.

(3.) There was another co-accused by the name of Suchandra Kumar Samanta. He was charged under Section 465 Penal Code, for having forged that particular document. Suchandra has been acquitted by the Sessions Judge.