- (1.) THE revisionist has been convicted under Section 218, I. P. C. and sentenced to undergo one year's rigorous imprisonment.
(2.) HIS appeal from the order of conviction was dismissed by the if Temporary Civil Sessions Judge, Bareilly and the order of conviction so also the sentence, awarded by the trial Court were maintained.
(3.) THE revisionist was a Lekhpal of village Udaypur Khas district Bareilly during the period 1368 Fasli and 1369 Fasli. He was charged with having wrongly framed revenue record of 1368 Fasli inasmuch as he entered the name of Devki Nandan alleged to be his son and one Shrimati Ishwara Devi wife of Aram Singh as tenants of plot No. 301. According to the prosecution, this was done by the revisionist with the intention to cause loss and injuiry to Durga Prasad, who was the recorded tenant or his descendants.;