Mukteshwar Prasad, J. - (1.) This criminal appeal is directed against the judgment and order dated 26.11.1981 passed by the then Additional Sessions Judge, Kanpur in S.T. No. 65/M of 1980 whereby the appellant was convicted under Section 436 I.P.C. and was sentenced to suffer rigorous imprisonment for a period of three years.
(2.) Briefly stated the facts of the case leading to the prosecution of the appellant were as under:
(3.) The appellant is owner and landlord of house No. 117/806, P-Block, Kakadeo, P.S. Kalyanpur, Kanpur.;