SUKH RAM Vs. FATURIA

JUDGEMENT

(1.) This petition has been filed under Article 227 of the Constitution of India to quash the order dated April 20, 1968 of the Sub-Divisional Judge, Bilaspur which had been passed under Section 93 of the Himachal Pradesh Panchayat Raj Act, 1952.

(2.) The respondent complainant had filed a complaint against the petitioner undersections 277)283 of the Indian Penal Code before the Nyaya Panchayat of village Dadhole, District Bilaspur. He was convi- cted by a Bench of the Nyaya Panchayat and sentenced to pay a fine of Rs. 50.00 . I he petitioner filed an appeal before a Full Bench of the Nyaya Panchayat and the Full Bench accepting the appeal acquitted him. Against this acquittal the respondent filed a revision before the Sub-Divisional Judge, Bilaspur who, by the aforesaid order, quashed the order passed by the Full Bench of the Nyaya Panchayat acquitting the petitioner and restored the original order of conviction of a Bench of the Nyaya F'anchayat.

(3.) The petitioner's complaint is that the Sub-Divisional Judge had jurisdiction only to quash the order of the Nyaya Panchayat but he Lad not jurisdiction to restore the earlier order of a Bench of the Pan- chayat.