RAM BILAS Vs. LACHMI NARAIN

JUDGEMENT

(1.) The point raised in this application is as follows: A certain Rameshar Das swore to the contents of an affidavit in the court of the District Judge of Cawnpore in support of an application for transfer of a civil suit.

(2.) The other side applied for sanction to prosecute Rameshar Das for having sworn false allegations in that affidavit. The District Judge refused this sanction but the High Court granted it.

(3.) Rameshar Das is under trial in respect of the matter. In connection with that trial Lachmi Narain has instituted criminal proceedings against Ram Bilas, the employer of Rameshar Das, Das, on the ground that Ram Bilas abetted the commission of the offence committed by Bameshar Das.