SANT LAL Vs. BHAGWATI PARSHAD

JUDGEMENT

(1.) THIS criminal revision arises out of the order dated May 25, 1983, passed by the Judicial Magistrate Ist Class, Ambala, in a Criminal complaint No. 244-1 of 1979 filed by the complainant Sant Lal against the accused-respondent under Sections 218, 500, 342 and 385, Indian Penal Code, in the Court below :

(2.) THE relevant portions of the complaint filed by the petitioner are as follows :

(3.) IN Amrik Singh v. State of Pepsu, 1955 (1) SCR 1302, Their Lordships of the Supreme Court have held :