MUNICIPAL CORPORATION OF DELHI Vs. RICHPAL

JUDGEMENT

(1.) In this case the Municipal Corporation of Delhi has come up against a judgment dated 22nd of Oct., 1973, by which an Additional District and Sessions Judge reduced the minimum punishment to a fine of Rs. 1,500.00. The respondent was convicted by Shri Shivcharan, Judicial Magistrate First Class, Delhi, in terms of his judgment dated 29th of May, 1973. Having been found guilty, the respondent was sentenced to rigorous imprisonment for a period of six months and a line of Rs. 1,000.00. The learned Additional Sessions Judge towards the end of his judgment expressed:-

(2.) The case is hereby remanded back to the District and Sessions Judge, Delhi, who will assign it to the proper Additional District and Sessions Judge, who will re-hear the parties and will record a fresh decision. The judgment dated 22nd of Oct., 1973, is hereby set aside.

(3.) The parties are directed to appear before the District and Sessions Judge Delhi, on 27th of Nov., 1976. With these observations, the petition is disposed of. Case remanded.