HARDWAR PAL Vs. EMPEROR

JUDGEMENT

(1.) The facts out of which this application in revision has arisen are as follows: The applicant here went to a Police station and made a report against several persons, of whom Sher Bahadur Singh was one. He accused them of the offences of rioting and voluntarily causing hurt. The Police made inquiry and sent up several persons for trial but not Sher Bahadur Singh.

(2.) The Magistrate tried the accused and the trial ended in the conviction of some of them. These latter appealed to the Sessions Judge who acquitted them.

(3.) Thereupon, Sher Bahadur Singh made complaint to the Magistrate, stating the above facts against the present applicant, charging the latter with having made a false report in respect to himself to the Police, which, he said, constituted an offence under Section 211, Indian Penal Code.