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Judgment
4 paragraphs · 82 wordsSpencer, J.—The Public Prosecutor is not prepared to de-fend the action of the Village Munsif in attempting to distrain the moveable
property of the lessee of the defaulter for un-paid water-tax. The warrant authorises distraint of the property of the defaulter. The defaulter in this
case was the pattadar, a person different from the accused. The conviction for assaulting a public servant in the discharge of his duty cannot stand.
It is quashed and the fine collected is directed to be refunded.