MUNDLAMUNY ELLAMANDU Vs. GADIPUDI CHINNAH VENKIAH

JUDGEMENT

(1.) THE Magistrate has not found, as he should have done, under Section 145 (4) of the Criminal Procedure Code which of the parties was in possession on the date of the order passed under Section 145 (1). THE possession he has found is possession a year earlier. THE order is, therefore, set aside.