BABU Vs. REX

JUDGEMENT

(1.) Babu appeals against his conviction under Section 436, Indian Penal Code read with Secs.6 and 18, U.P. Act, XXIV

(24.) of 1947 and sentence of seven years rigorous imprisonment together with a fine of Rs. 500 and six stripes passed by a first class Magistrate of Mathura.

(2.) The occurrence, which was the subject of the charge, had taken place at 9-45, on the morning of 27 October 1947, in Qasba Baldeo, one furlong from police station Baldeo. That was that the appellant had set fire to a fallen thatch belonging to himself which was resting on a wall over chabutra, five paces from his own residential house.