CHHEDI LAL Vs. RAM RATAN MISHRA

JUDGEMENT

(1.) This revision has been preferred against the judgment and order passed by the XIth Additional Sessions Judge, Kanpur Nagar on 26.3.1990 in Revision No. 142 of 1989 allowing the revision and setting aside the conviction recorded by the trial court.

(2.) Brief facts of the case are that a charge sheet was filed against the oppoiste party under sections 504 and 506 I.P.C. and under section 7 of (THE) Protection Of Civil Rights Act, 1955 at police station Kakadev with the allegations that on 1.1.1986 the complainant Chhedi Lal at about 3.00 pm went to the 'pay' counter of hathkarda nirdeshalaya to get his pay, suddenly the opposite party stepped the foot of the complaint. At this the complainant complaint of the accused, at this the acccused called him "sale chaamar", and thretened to kill him. The occurrence was witnessed by Madan Lal and others. Thereafter, on the written complaint of the complainant F.I.R. was lodged.

(3.) Charges were framed against the opposite party under sections 504 and 506 IPC and under section 7 of the Protection of Civil Rights Act.