STATE Vs. RAJPAL SINGH SHASTRI

JUDGEMENT

(1.) This appeal is directed against the judgment dated 3rd August, 1984, of the Additional Chief Metropolitan Magistrate, Delhi, whereby the learned Magistrate was pleased to acquit the respondent herein of the offence/charge under Sections 153 A, B,C, 295-A and 505 IPC.

(2.) The brief facts of the case, as has been noted by the Additional Chief Metropolitan Magistrate, are as under :

(3.) The trial court upon appreciation of the evidence on record came to a finding that the aforesaid publication was not one that could attract the offences for which the accused was charged.