KHEMCHAND RAJARAM KOSHTI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed by way of Public Interest Litigation with the prayers which reads as under :

(2.) The petitioner is a practicing advocate and also claims to be convener of Ahmedabad District of Swaraj Abhiyan which is an association alleged to have been formed to promote political movement in democratic form.

(3.) Mainly, relief as prayed for in the petition is on the ground that under the provisions of Section 125A of the Representation of the People Act, 1951, a candidate, in the event of furnishing false information or concealing any information is liable to be punished with imprisonment for a term which may extend to six months, or with fine, or with both, whereas, under Section 181 of the Indian Penal Code, punishment is upto 3 years and also liable to fine or both, if a person makes a false statement on oath.