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Judgment
Kuppuswami Ayyar, J.—The petitioner has been convicted for an offence punishable u/s 448, Penal Code and sentenced to pay a fine of
Rs. 30. The evidence disclosed that he entered into the shop of P.W. 1 for the purpose of seizing the measures of the trader P.W. 1 because he
suspected that he was having false measures. It cannot therefore be said that when he entered the shop he entered there with intent to commit any
offence. If a person suspects that a trader, of whom he is a customer, is having false measures he is entitled to get in and see whether he has
Correct measures or not and that is all that the petitioner is said to have done. It would not therefore amount to criminal trespass.
The conviction and sentence are set aside and the petitioner is acquitted. The fine if already collected will be refunded.