K R PURANIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition the conviction and sentence passed by the Additional Land Tribunal, Kundapur taluk, under Sec. 345 CrPC. in No. TRI-4403- 77- 78 (LRY-CR-39-1977-78) convicting the petitioner and sentencing him to pay a fine of Rs.10 is challenged. The facts as disclosed in the order challenged are that the petitioner entered into the premises of the Tribunal when the Tribunal was engaged in examining the applicant in case No. TRI-4403/1977-78 and smarted talking in a loud voice with the bench clerk and the bench, clerk told him to go out and not to disturb the Tribunal in its proceeding. Even then the petitioner did not go out and continued to talk in a loud voice and the Tribunal admonished him and asked him to go out. The petitioner stood at the door of the hall in which the Tribunal was conducting its proceedings and started saying in a loud voice certain things which were derogatory to the dignity of the Tribunal. Thereupon, the Tribunal called upon the petitioner to show cause why he should not be proceeded against under Sec. 345 Cr.PC., gave him an opportunity, took his say and convicted and sentenced him. IN my opinion, the only question that arises for consideration is whether the Tribunal had or had not jurisdiction to proceed under Sec. 345 Cr.PC. Sec. 345 Cr.PC. reads as follows: