BALRAM DIKSHIT Vs. KING-EMPEROR

JUDGEMENT

(1.) This is an application for revision on behalf of one Balaram Dikshit, who was a Sub-Inspector of Police in the Shahjahanpur district. He has been convicted and sentenced under Section 29 of the Police Act on two charges, viz., that he had wilfully neglected his duty and in spite of the orders of the Superintendent of Police he failed to prosecute under Section 216, I.P.C., Bachche Khan and Abdul Ahad Khan, as ordered by the Superintendent of Police in writing on 25 May 1925; secondly, he wilfully disobeyed the order of the Superintendent of Police in falling to appear before him immediately, as ordered by him on 29 June 1925.

(2.) Balram Dikshit was Station Officer of Police Station Kalan in the Shahjahanpur district. On 29 May 1925, Mr. Crawford, Superintendent of Police, Shahjahanpur, saw him and ordered him to go back to his thana and at once register and send up for trial a case under Section 216 against Bachche Khan and Abdul Ahad Khan in whose house two persons Lalla Khan and Ahmed Nabi Khan had been arrested. This verbal order was followed up by an order in writing; and on the order, which is marked Ex. B, the petitioner recorded a note as follows: Janab Ali, Muttala hua intizame mela Dhai Ghat tamil hukme huzoor hogi.

(3.) This is dated the 1 June. Balram Dikshit did nothing until the 17 June, when he sent a note to the Head Constable in charge of the Thana at the time to record a case.