SHEKU SAHIB Vs. VENKATARARAMANAYYA

JUDGEMENT

(1.) THE property was attached by the amin in execution of a decree at the instance of the petitioner and the fact that the claim petition of the complainant was allowed does not warrant the conviction of the petitioner under Section 879 read with Section 114, Indian Penal Code. THE conviction is therefore set aside and the fine if levied will be refunded.