RAJARAM DADU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE three applicants Rajaram, Bikramdas, and Rma were convicted under Sections 448 and 504, Penal Code by the Nyaya Panchayat Court, Kamtha, and were sentenced to a fine of Rs. 30 each. They filed a revision application before the civil Judge (Class I), Bhandara, who maintained the conviction but reduced the sentence to Rs. 20 each.

(2.) THE present application was filed on 16. 6. 1949 and purported to be under Section. 115, Civil P. C. Clause 11, Letters Patent of this Court, and Section 107, Government of India Act, 1915, read with Section 228, Government of India Act, 1935. The matter came up before me sitting singly, and on 17. 11. 1850 I heard arguments partly and the case was adjourned to 24. 11. 1950. Meanwhile, the applicants filed on 20. 11. 1950 application No. 333 of 1950 for a writ of certiorari or other appropriate direction, order, or writ under Articles 226 and 227 of the Constitution.

(3.) ON the case coming up before me again on 1. 12. 1960 I ordered the papers to be placed before the Honourable the Chief Justice for constituting a Division Bench in view of the application for the enforcement of fundamental rights, which according to the practice of this Court had to be dealt with by a Division Bench. The learned chief Justice was pleased to constitute a Division Bench consisting of Mangalmurti and Mudholkar JJ.