BISSEN SINGH Vs. PRAMESWARI SINGH

JUDGEMENT

(1.) THIS is a petition for revision of an order of a learned Magistrate acquitting the opposite parties under Section 258, Criminal P. C.

(2.) THE learned Magistrate held that the whole of the trial was illegal and he did not enter into the merits of the dispute.

(3.) THE police apparently reported, as an order of 6th January 1948, reads: 'Seen report. Complainant absent - -file.' There is another order of the same date: ' Complainant appears by petition. Seen police report. Summon Balai Lal Das and Parmeswar Singh under Section 488 and 341, Penal Code for 4th February 1948.'