CROWN Vs. NARU LACHHMAN

JUDGEMENT

(1.) THIS is a reference by Pundit Inder Kishan Wali, Special Magistrate, Fazilka, Under Section 341, Criminal P. C.

(2.) THE facts, so far as material are these: Maru is being prosecuted Under Section 302, Penal Code for causing the death of Mohan a on the night between 16th and 17th March 1949. In the Court of commitment evidence was examined between 14th May 1949 and 7th September 1949. On l1th September 1949 Maru accused was examined Under Section 342, Criminal P. C. By his order dated 12th September 1919, the committing Magistrate found "considering the case on the whole, it is quite apparent to me that a prima facie case baa been made out against the accused, who is accordingly committed to the court of Seat-ion to stand trial there, Under Section 302, Penal Code. "

(3.) THE order of the Magistrate passed on 11th May 1949 shows that Maru accused is very hard of hearing but that be is intelligent enough to understand the nature of the proceedings against him.