ZABAR SINGH Vs. RAM SARUP

JUDGEMENT

(1.) This is an application to revise an order of the learned District Magistrate of Meerut ordering a further inquiry into the case started by one Ram Sarup against the applicants.

(2.) It appears that Ram Sarup filed a complaint that the applicants in the course of the night out and removed the crops which he had grown on his field. The accused parsons stated in defence that they did not do the act attributed to them, and urged that the casa had been falsely brought against them on account of some revenue litigation. The learned Deputy Magistrate heard the entire evidence that was adduced before him, and he says "the witnesses have differed materially from each other on several points in cross-examination, and they have left a general impression on my mind that the evidence is unworthy of credit.

(3.) The learned Deputy Magistrate having discharged the applicants, the opposite- party went up to the District Magistrate who has ordered a further enquiry into the case.