GANGA RAM Vs. STATE

JUDGEMENT

(1.) The petitioner was hauled up by the S. H. O. Solan under Section 109, Criminal P. G., and put up before the Magistrate first class, Solan, who bound him over to be of good behaviour for six months. In default of furnishing security, the Magistrate directed the petitioner to undergo six months' simple imprisonment.

(2.) The petitioner went up in appeal to the Sessions Judge, but was unsuccessful. He has now come up in revision to this Court.

(3.) After going through the judgments of the Courts below, I admitted this petition on the 24th Ultimo on the ground that the evidence on the record did not fulfil the requirements of Section 109, Criminal P. C.