GIAN SINGH Vs. STATE

JUDGEMENT

(1.) This criminal revision has cropped up from the following facts.

(2.) Darshan Singh, Sagli Ram and Ram Kishan were prosecuted under Section 6 of the East Punjab Bricks Supplies Control Act, 1949, while Dalip Singh under Section 465/193/109 IPC., and Gian Singh petitioner, who is a B.D.O., shown in column No. 2, under Section 465 I.P.C. Dalip Singh and Ram Kishan were discharged. Darshan Singh and Sagli Ram were charge-sheeted under Section 465 IPC and Gian Singh and Sagli Ram under Section 465/34 IPC.

(3.) Briefly, the facts of the case are as under :-