KATWARU Vs. STATE

JUDGEMENT

(1.) THIS revision has been filed by the applicants against their conviction under Section 297, IPC and sentence of fine of Rs. 200 awarded to applicant Katwaru and Rs. 100 awarded to applicants Ram Briksh and Nebu Lal.

(2.) THE case of the prosecution in brief was that plot No. 499 area. 65 acre, was a grave yard of the family of the complainant Abdul Hamid. The accused were said to have ploughed the land in spite of his protests. This, according to the complainant, had wounded his religious feelings and the feeling of other members of his family.

(3.) DEFENCE of the accused was that the land was not a grave yard but a grove land belonging jointly to Smt. Dongarl, wife of accused Katwaru, and the complainant, and that the accused had the right to plough the land.