HORI LAL Vs. VISHWANATH BHATELY

JUDGEMENT

(1.) This is a complainant's revision against the order of the lower appellate Court acquitting the opposite party Vishwanath Bhately of the charge under Section 500, I. P. C., of which he had been convicted by the trial Court and sentenced to 6 months' simple imprisonment and a fine of Rs. 100 and in default to one month's further simple imprionment.

(2.) It appears that the applicant Hori Lal and Vishwanath Bhately were rival candidates for the Chairmanship of the Town Area Committee of Ek-dil in the district of Etawah. Vishwanath Bhately filed the following objection to the nomination of the applicant: 1. Sri Hori Lal Ji par dafa ek sau sath kaim raha hae. 2. Unki umar 55 baras se adhik hae jabki sar-kar hata deti hae.

(3.) We sharabi hain jo ek naitik apradh hae.