LAWS(PVC)-1923-9-95

EMPEROR Vs. BRIJ BIHARI LAL

Decided On September 18, 1923
EMPEROR Appellant
V/S
BRIJ BIHARI LAL Respondents

JUDGEMENT

(1.) In this revision an application has been filed on behalf of the original complainant supported by an affidavit, praying that permission be granted to compound his case.

(2.) The complainant had filed a complaint against the accused on the allegation that the latter had cheated him in respect of a sum of Rs. 210 which had been paid by the complainant for the purchase of certain sharees of the Allahabad Tannery Ld. The accused was convicted by the trial court and that conviction was upheld on appeal. The sentence passed on him was one of rigorous imprisonment for six months and a fine of Rs. 100. An application for revision was filed on behalf of the accused on the ground that there was no sufficient evidence on the record to prove his guilt. Acting under., the revisional powers of this Court, I sent for the record and the revision is still pending.

(3.) In the affidavit filed in this Court today, the complainant admits that he has received Rs. 210 of which it has been alleged that he has been cheated. In his application which has also been verified in court by him, he is agreeable to compromise the matter and allow the case to be compounded.