Mushtaq Ahmad, J. - (1.) The application in criminal Revision no. 97 of 1948 was filed by Sheoraj Singh against an order of the learned Sessions Judge, Mearut, dismissing his appeal against an order of a First Class Magistrate of Meerut by which the latter had convicted him under B. 465, Penal Code, ana sentenced him to Rs. 100 fine.
(2.) The prosecution of the applicant was started on the complaint of one Dharmendra Nath Shastri, a teacher in Sanskrit at the Meerut College, the accused Sheoraj Singh being then an Inspector in the Traffic Police there.
(3.) On Slat May 1944, the applicant was allotted by the House Controller a half portion, Including the ground and first floors, of a house, No. 301, Boundary Road, Meerut, belonging to the complainant Dharmendra Nath Shastri at a monthly rent of Rs. 100.;