BHAGWAN DIN Vs. EMPEROR

JUDGEMENT

(1.) This is an application for revision of an order of Pandit Rup Kishan Aga, Additional Sessions Judge of Allahabad, upholding the conviction and sentence of Bhagwan Din, applicant, under Secs.221 and 384, I.P.C. The applicant was sentenced to one year's rigorous imprisonment under Section 221, and to six months rigorous imprisonment under Section 384, I.P.C.

(2.) On 7 February 1929, one Ramana Pasi was caught flagrante in dilicto while stealing sarson from the field of one Pancham in Khuda Buksh ka purwa. He was apprehended by Mangal Das and Bhagwan Din, Bhagwan Din is chowkidar of Singraur and Khuda Buksh ka purwa is outside his circle.

(3.) Beni Madho Bhat is chowkidar of Khuda Buksh ka purwa and figures as complainant in this case.