SIRDAR MERU Vs. JETHA BHAI AMIRBHAI

JUDGEMENT

(1.) In this case the complainant applied for revision of the order of the Magistrate, 2nd Class An and, dated the 2 October, 1905, which dismissed under Section 203, Criminal Procedure Code, his complaint against one Jethabhai and another on a charge of grievous hurt under Section 325, Indian Penal Code.

(2.) It appears that according to the case for prosecution he was assaulted by these two persons within the Baroda Territory and the Magistrate has found that his leg was completely broken in that territory. But it also appears that the complainant was brought into the hospital at Anand in consequence of this injury and that he was not able to follow his ordinary pursuits for a period of over a month.

(3.) The Magistrate has held that he has no jurisdiction and dismissed the complaint.