NATARAJAN Vs. STATE

JUDGEMENT

(1.) The Revision is directed against the order of the Special Court under Essential Commodities Act-cum-N.D.P.S.Act., Thanjavur dated 17-6-2003, made inM.C.1 of 2003 wherein the learned Judge convicted the petitioner under Section 228 IPC and sentenced him to undergo imprisonment for one month.

(2.) Heard the learned counsel for the petitioner as well as learned Government Advocate for respondent.

(3.) It is seen that petitioner is an accused in M.C.No. 1 of 2003 on the file of Special Court under Essential Commodities Act-cum-N.D.P.S.Act, Thanjavur. At the time of examination, the accused/petitioner herein did not behave properly and replied to the Presiding Officer saying that "how many times I have to tell". After holding that the said action of the accused amounts to contempt of court, and it interrupted the court proceedings, after framing a charge under Section 228 I.P.C. he convicted and sentenced him to undergo imprisonment for one month. Aggrieved by the said conviction and sentence,the petitioner has preferred the present Revision.