IN RE: PATCKAMATLA CHINNA SATHIRAJU Vs. STATE

JUDGEMENT

(1.) THE petitioner was convicted by the Sub -Divisional Magistrate of Bhimavaram of an offence punishable under Rule 56(4) read with Rule 121 of the Delence of India Rules for having acted in defiance of an order passed by the District Magistrate of West Godavari under Rule 56 of the said rules. He was sentenced to one year's rigorous imprisonment. On appeal the sentence was reduced to six months' simple imprisonment.

(2.) THE charge runs thus: