EMPEROR Vs. BINDESHWARI SINGH

JUDGEMENT

(1.) Bindeshwari Singh was convicted by a Magistrate of the First Class under Section 384, I.P.C. for having extorted Rs. 10 from one Balle Halwai by holding out threats to him of physical injury and of the institution of legal proceedings charging him with the commission of a criminal offence. The learned Magistrate gave him the sentence of one year's rigorous imprisonment and a fine of Rs. 100.

(2.) The learned Sessions Judges reversed the decision of this trial Court and directed the acquittal of Bindeswari Singh.

(3.) The Local Government has filed an appeal to this Court.