LAKHAI NARAYAN GHOSH Vs. EMPEROR

JUDGEMENT

(1.) In this case the Deputy Commissioner of Singhbhum ordered a prosecution of the petitioner for wrongfully cutting J certain trees in a forest and on reading the explanation we must take him to; have done this under Section 190(c), Criminal Procedure Code. He also ordered certain trees to be attached.

(2.) This rule has been granted on two points. The first is that he had no authority to order the prosecution, and the second that he had no authority to attach the trees.

(3.) As regards the second part of tie rule it is admitted that the order was without, jurisdiction and the rule must be made absolute.