Bombay High Court
Empress vs Arjun on 2 November, 1882
Equivalent citations: (1883)ILR 7BOM184
JUDGMENT Pinhey, J.
1. We must reverse the conviction and sentence, and direct the trial of the accused for an offence punishable under Section 211 of the Indian Penal Code. The accused did not merely falsely inform the chief constable that he had been fobbed, but he complained that Ganpat had robbed him.