PAOKHOHEN KUKI Vs. TONGKHOHEN KUKI

JUDGEMENT

(1.) THIS is a petition filed under Section 439, Cr. P.C. to revise the judgment of the Assistant Sessions Judge, Imphal in Criminal Appeal Case No. 35/1964/9/65 Dated 23 -12 -1965 upholding the conviction of the petitioners under Section 447, I.P.C. and sentences that they should pay fine of Rs. 50/ - each or suffer R. I. for 50 days imposed by the Magistrate Second Class, Sadar Hills, Kangpokpi in Criminal Case No. 9 of 1964 on his file.

(2.) ONE Tongkhohem and other by name Tonkhai of Motbung village filed a joint complaint before the Magistrate Second Class. Sadar Hills at Kangpokpi, Manipur, under Section 447, I.P.C. against the petitioners alleging that the petitioners trespassed into the complainant's paddy fields in Molbung village in March, 1964 and constructed dwelling houses thereon and that they are liable to be punished under Section 447, I.P.C.

(3.) THE petitioners filed an appeal in Criminal Appeal No. 35/1964/9/65 on the file of the Assistant Sessions Judge. But, the appeal was dismissed. Hence the present Criminal revision petition,