MUNICIPAL COMMITTEE Vs. HARSUKH RAMLAL

JUDGEMENT

(1.) THIS is an application for revision against the acquittal of non-applicant 1.

(2.) NON-APPLICANT 1 was prosecuted at the instance of the applicant, the Municipal Committee, Umarkhed, for the contravention of Section 15 (1) (a), C. P. and Berar Town Planning Act, (Act 67 of 1948 ). He was convicted under Section 15 (1) (c) and sentenced to pay a fine of Its. 100/- and in addition Rs. 52-12-6 as expenses incurred by the Municipal Committee.

(3.) NON-APPLICANT 1 preferred an appeal before the Additional Sessions Judge, Yeotmal, who acquitted him and also set aside the order for payment of Rs. 52-12-0 to the Municipal Committee.