MATA DIN SINGH BHARUN SINGH Vs. STATE

JUDGEMENT

(1.) THIS revision petition, filed Dy Mata Din Singh, I directed against the order of the learned Additional sessions Judge, Hissar, affirming on appeal the conviction 01 the petitioner Under Section 448, Indian Penal oboe, dui reducing his sentence from a fine of Rs. 200/- to that of Rs. 75/-, or in default three weeks' simple imprisonment. Bhanwar Singh son of the petitioner, was also tried along With the petitioner but he was acquitted.

(2.) THE prosecution case is that lara Devi, wire or the petitioner, let out a house, situate in Bniwani, to Krisnan Chand (P. W.) on a monthly rent of Rs. 4/- about 8 or years ago. Krishan Chand used to pay the rent of that House regularly to Tar a Devi. On the morning of lawsuit, It is stated, that petitioner along with his son, Bhanwar Blngh came to that house when Krishan Chand was away broke open the lock and took its possession uniawtuny. Report about this occurrence was lodged the same day by Krishan Chand.

(3.) THE petitioner, at the trial, stated that the house in question had not been rented out to Krishan Chand. me trial magistrate accepting the prosecution evidence against the petitioner, convicted him.