KAULESHAR AHIR Vs. EMPEROR

JUDGEMENT

(1.) SECTION 182, Indian Penal Code, says nothing about cognizable or non-cognizable offences or anything of the kind. The only question is whether the report is false and whether it was calculated to induce the public officer to do something or omit something which he ought not to have done or omitted. In this case the finding is that the report of the loss of the cattle was false and that it was made with the object of diverting the attention of the sub-inspector from a charge against the applicant. Moreover, the finding is that the report induced the sub-inspector to register a case of suspected cattle theft and make an investigation which he ought not to have made if he had known the report to have been false. I see no reason to interfere. The reference is rejected. The papers may be returned to the Court below.