HARI DUTT BELWAL Vs. STATE

JUDGEMENT

(1.) THIS criminal revision has been flied against the order dated 27 -3 -1993 passed by Sri S.K. Kain, the then Munsif Magistrate, Didihat, District Pithoragarh in Criminal Case No. 101/1993, summoning the revisionists under section 499/500 IPC on a complaint filed by the respondent no. 2.

(2.) BRIEF facts of the case are that a complaint was filed before the learned Magistrate alleging therein that the respondent no. 2 - Mahipal Singh Bhainsara is village Pradhan of Gramsabha Baltir P.O. Thal. On 27 -12 -1992 at about 5 PM the revisionists and respondent no. 2 met in a public place at a tea -stall and respondent no. 2 enquired from the revisionists with regard to the meeting of the Teachers and Parents Association. It was further alleged in the complaint that both the revisionists stated as follows in the presence of so many people :

(3.) FEELING aggrieved by this order, the revisionists have come up before this Court on the ground that the order of the Magistrate is bad in the eyes of law and the words spoken by the revisionists are not defamatory even if the allegations are taken to be true.