STATE DELHI ADMINISTRATION Vs. KAMNATH SHASTRI

JUDGEMENT

(1.) This is an appeal against the acquittal of respondent Shri Kanth Shastri who had been charged with committing an offence under Section 153 A, Indian Penal Code.

(2.) It appears that some incident occurred on 29/12/1971 and 30/12/1971 in Telicheri City of Kerala. The respondent being a printer, publisher and editor of the monthly magazine "Lokalok" in Hindi printed and published an editorial in that magazine in the issue of January, 1972. The charge against the respondent was that this editorial promoted feelings of enmity and hatred between Hindu and Muslim citizens of India which was prejudicial to the maintenance of harmony between groups of Hindu-Muslim citizens of India and disturbed or was likely to disturb public tranquility.

(3.) The respondent pleaded not guilty to the charge.