HANS RAJ Vs. STATE

JUDGEMENT

(1.) The facto, giving rise to this reference, made by the learned Sessions Judge Mandi and Chamba Sessions Division, are as follows :--

(2.) Shrimati Dawarku P.W. 1 had submitted an application to the District Magistrate, Chamba, alleging that a shop, situated in Muhal Sarol, belonging to Chandi Dass and was in his possession and that after his death, Narsingh Dass was in possession of the shop on her behalf It was, further, alleged that the petitioners had taken forcible possession of the shop on the 9th September, 1962.

(3.) The above application and another application submitted by Shrimati Dawarku were forwarded to the police. After investigation, the police put up a challan, under Section 448 I.P. C., against the petitioners.