KARAM DAS SAUTHA Vs. SANGAT RAM

JUDGEMENT

(1.) This is a petition for review of the judgment, dated the 12th December, 1963, of this Court, delivered in Criminal Appeal No. 25/63, filed by Sangat Ram respondent, and for expunging of remarks, from that judgment. The facts, out of which, that appeal had arisen, were as follows:-

(2.) Sangat Ram was a salesman ef the Vijai Multipurpose Co-operative Society, Dhar. The petitioner was the President of that Society. On checking of the accounts of the Society, by the petitioner, it was discovered that Sangat Ram had embezzled an amount of Rs. 509.09 nP. Sangat Ram, out of grudge, against the petitioner, had set fire to his houses, situated in village Dhar, on the night between 22nd and 23rd December, 1962, which had resulted in the gutting of 28 houses of the inhabitants of that village and in a loss of Rupees six or seven lacs.

(3.) Sangat Ram was challaned and committed to the Sessions to stand trial for an offence under Section 436 I. P. C. The case was tried by the learned Assistant Sessions Judge, Mahasu. Sangat Ram pleaded guilty to the charge, framed against him, tinder Section 436 I. P. C. He admitted that he had set fire to the houses of the petitioner. While pleading guilty to the charge, Sangat Ram had made a detailed statement as to why he had set fire to the house of the petitioner.