SAHADAT ALI JOTDAR Vs. THE STATE

JUDGEMENT

(1.) THIS order shall dispose of Criminal Revision No. 100 of 1955 and Criminal Reference No. 19 of 1955, They both arise from the same proceeding.

(2.) SAHADAT Ali, petitioner, was tried with two co -accused namely Goka Sheikh and Hussain. The petitioner was found guilty under Section 411, Indian Penal Code. He was sentenced to pay a fine of Rs. 300/ - only. He was acquitted of the charge under Section 414, Penal Code, Goka and Hussain were found not guilty under Sections 411 and 414. They were -acquitted.

(3.) ON 16 -10 -1950, Thotoram Rava found that a pair of buffaloes belonging to him was missing. He searched but could not find any trace of them. He informed the police on 22 -10 -1950 that his buffaloes were missing. The search for them however continued. In this search he was assisted by his co -villagers particularly Naliram, Gaonia Rava and Bhoboram Rava. After some time In the course of search they traced the buffaloes to the house of the petitioner.