AI Structured Summary
Not yet generated for this judgment
Judgment
Sale and Stanley, JJ.—We think that this rule must be made absolute, and our reason for so thinking is that there is no sufficient finding that the dispossession complained of was attended by criminal force such as is contemplated by Section 522, Code of Criminal Procedure. According to the ruling in Ram Chandra Boral v. Jityandria I.L.R(1897)., Cal 434, in order to support an order u/s 522 of the Code of Criminal Procedure, there must be a finding that the dispossession was by the use of criminal force as defined in Section 350 of the Indian Penal Code. There has been no such finding here, and the result is that the order made u/s 522 of the Code of Criminal Procedure musk be set aside and the rule made absolute.