EMPEROR Vs. LATOOR

JUDGEMENT

(1.) This is a reference by the learned Sessions Judge of Bijnor re-commeding the enhancement of sentence in the case of one Latoor who was convicted by a Magistrate of the First Class under Section 212, I.P.C. and, sentenced to a fine of Rs. 25.

(2.) If the conviction was justified, there can be no doubt that the sentence passed by the learned Magistrate was grossly inadequate and the reference made by the learned Sessions Judge was throughty justified and proper.

(3.) The reference is opposed by Latoor, who is represented by counsel. Mr. Roy challenges the propriety and legality of the conviction of Latoor under Section 212, I.P.C.