BUDH RAM Vs. PURAN DASS

JUDGEMENT

(1.) IN this petition for revision the short point that requires determination is: whether from the final order of Magistrate (Executive) in proceedings under Section 145 of the Code of Criminal Procedure, revision lies to the Sessions Judge.

(2.) THE facts were these:

(3.) ON the demise of one Nathu (dying issueless) Budh Ram etc. posing as claimants sought to disturb the possession of the tenants on the land owned by said Nathu.