ALAM Vs. EMPEROR

JUDGEMENT

(1.) Criminal Revisions Nos. 127 and 182 of 1927 are connected with Criminal Revisions Nos. 179 and 206 of 1927 that have been disposed of by me to-day.

(2.) The applications in Revisions Nos. 127 and 182 of 1927 are directed against an order of the learned Sessions Judge, by which he has set aside the order of discharge passed by a Magistrate of competent jurisdiction, and has ordered further enquiry into the case in which the applicants before me were charged with offences punishable under Secs.147 and 325, I.P.C.

(3.) It appears that the relations between the tenants of village Gauhani and Thakur Bishwanath Singh, zamindar of that village, have been strained for a number of years with the result that there have been cases between them in the civil and revenue Courts. On the 13 January 1926, a riot took place in village Gauhani and a report of the incident was made in the police station of Majhgawan by some of the tenants and another report was made by the zamindar's men at Rath Police Station.