- (1.)THIS criminal revision arises out of a conviction of the applicant Suwalal under Section 265, I. P. C.
(2.)THE applicant was at the relevant time manager of the Ginning Factory owned by one Madanlal, situated in Tarana. On 16 -12 -58, the S. I. Police Makansingh paid a surprise visit and found the weight of a maund contained an additional weight weighing about ¼th of a seer, so that every time cotton was purchased from the villagers, the owner would get ¼th seer more for the p. ice paid for a maund.
The applicant did not dispute that the maund weight contained the additional weightage. His contention was that it was the practice and every person who came to sell cotton knew about it and also knew that they were being paid for this additional weight also.

(3.)THE Courts below however did not accept this contention that the villagers knowingly sold their cotton with this additional weight.