INCHA RAM Vs. EMPEROR

JUDGEMENT

(1.) INDIA Ram made a report at the Police Station that his horse had strayed. This report was false to his knowledge. His horse had not strayed. He had previously sold the horse to his cousin and he clearly made this false report in order to enable him to make a false charge against the man who had bought the horse from his cousin. He made that charge subsequently. In making this report he clearly gave false information to the Police which he knew to be false and he must have known that it was likely that he would thereby cause the Police Authorities, if they found the horse answering to his description, to take it from the possession of its rightful owner. On these facts an offence under Section 182 was clearly made out. I accordingly refuse to interfere and return the record.