KEWAL RAM Vs. TRILOK DAS

JUDGEMENT

(1.) This is an application u/s. 482 Cr. P.C. against the order dated 20th July, 1981 passed by Munsif and Judicial Magistrate, 1st Class Sujangarh in criminal revision no. 3/80 under section 59 of the Rajasthan Panchayat Act, 1953 (hereinafter referred to as the Act) whereby the petitioners revision was dismissed and the order of the Nyaya up-Samiti Village Luhara dated 9-5- 1979 was upheld whereby the applicant was sentenced to a fine of Rs. 50/- for the offence u/ss.327 and 427 I.P.C. and, the petitioner was further ordered to make payment of Rs. 25/- in respect of each tree total Rs. 75/- by way of compensation to the complainant Trilok Das.

(2.) An application was moved on 2-5-1975 by Shri Tilok Das that Bordi trees have been cut and removed from his field. The accused applicant Kewal Ram was summoned but he did not appear. Thereafter on 3-5-1975 site was inspected and the complainant was directed to produce, his evidence On the basis of the-evidence and the inspection report, the petitioner was found guilty. It was also found that the accused has absconded. Consequently the Nyaya up-Samiti village Luhara found the applicant guilty of the aforesaid offences and sentenced him to fine and ordered payment of compensation as aforesaid. The applicant preferred revision petition but was unsuccessful. Hence, this application.

(3.) I have heard Shri A.K. Rajvanshy learned counsel for the applicant and Shri M. C. Bhati learned Public Prosecutor for the State. No one is present on behalf of the complainant.