GIRWARDHARI LAL Vs. EMPEROR

JUDGEMENT

(1.) The petitioner in this case was a Sub-Registrar in the District of Purnea. He was charged with three offences punishale under Section 161Of the Indian Penal Code and sentenced to (18) eighteen months rigorous imprisonment and a fine of Rs. 600.

(2.) His appeal to the Sessions Judge was dismissed. He then obtained a rule from this Court on the District Magistrate to show cause why his conviction and sentence should not be pet aside on the grounds stated in the petition.

(3.) Special reference was made in the rule to the questions of misjoinder of charges, the propriety and sufficiency of the sanction, and the procedure adopted by the District Registrar in enquiring into the matter.