ABDUL ALI MIA Vs. ABDULLA AND ANR.

JUDGEMENT

(1.) THE petitioner Abdul Ali Mia, aged about 85, of village Lilong Khunou, who was convicted under Section 420 of the I. P. C. and sentenced to undergo R. I. for a period Order 11/2 months,, has filed this revision petition against his conviction and sentence, his appeal to the court of Sessions having failed.

(2.) THE facts necessary for the appreciation of the point involved briefly stated are, that in 1951, the complainant Abdulla alias Tomba Mia, brought a suit against the petitioner, in which his son Abdul Hakim Mia was also later joined as a defendant, for possession of some land on the ground that the petitioner had sold it to him by a registered sale deed D/ -30 -5 -50 (Ext. P -1) for a consideration of Rs. 700/ -.

(3.) BUT the matter does not end here, as the learned Counsel for the petitioner urged some other points also, and the main contention was that the examination of the petitioner by the learned Magistrate was not proper and the petitioner was prejudiced in his defence.