QABOOL Vs. CHAJJU

JUDGEMENT

(1.) Qabool, Dharam Singh, Manohara nd Bhullen filed a complaint against Ohajju and others under Secs.427, 147 and 379, Indian Penal Code, alleging that the complainants were tenants of the accused who was a zamindar; that the accused (complainants) were in possession of the plots in dispute and had sown wheat, sugarcane and other crops thereon; that the accused had taken away the wheat grain and destroyed the sugarcane crop and that thus they were guilty of the offence charged.

(2.) The complaint was tried by a Bench of Magistrates, Second Class, of Kairana, district Muzaffarnagar. The Bench dismissed the complaint and acquitted the accused.

(3.) Against the acquittal of the accused the complainants filed a revision before the District Magistrate of Muzaffarnagar. The District Magistrate had made this reference to this Court.