ASA RAM AND ORS. Vs. THE STATE

JUDGEMENT

(1.) The Petitioners were convicted by a Magistrate I class, Muzaffarnagar, by the order dated 10 -9 -1964 Under Ss. 430, 434 and 352 IPC. They were directed to pay a fine of Rs. 50/ - each for the offence Under Sec. 430 IPC, Rs. 25/ - each for the offence Under Sec. 434 IPC and Rs. 10/ - each for the offence Under Sec. 352 IPC.

(2.) The lower appellate court set aside the order of conviction of the Petitioners Under Sec. 430 IPC but maintained their conviction Under Sec. 352 and 434 IPC. It also upheld the sentence awarded by the learned Magistrate.

(3.) The present petition in revision is directed against the order of the lower appellate court arid I am now no more concerned with the charge against the Petitioners Under Sec. 430 IPC.