EMPEROR Vs. ASIMULLA MONDAL

JUDGEMENT

(1.) This is a reference by the learned Sessions Judge of Rungpur, dealing with the judgment of the Sub-Divisional Officer of Rangpur, Sadar.

(2.) It appears that complaint, was brought by one Dunda against one Asimulla and others, alleging that they had committed offences under Section 143 and Section 447 of the Indian Indian Penal Code; and the Magistrate convicted them of these offences and imposed certain fines upon the accused persons. Upon an application to the learned Judge he made the reference to this Court with which we are now dealing, and, it is, of course, common knowledge that a reference can only be made in respect of an error on a point of law.

(3.) The learned Judge has set out in the reference the respects in which he considers the Magistrate made a mistake in point of law.