STATE OF MAHARASHTRA Vs. BHAWANI PRASAD

JUDGEMENT

(1.) ON the report, dated 14-3-1951, of Gourishankar Shandilya, a member of the Municipal Committee, Deori, the police prosecuted Beti Bal 'alias' Bitola under Sections 294 and 506 (1), Indian Penal Code in the Court of Shri R. R. Bhiros, Magistrate Second Class, Rehli. The clialan was filed on 26-3-1951. She pleaded guilty. She was convicted and sentenced to fines of Rs. 20/- and Rs. 30/- under Sections 294 and 506 (1) respectively on 30-7-1951.

(2.) DURING the pendency of the case, the following news-item appeared in 'prahari' in its issue, dated 22-7-1951 of which Rameshwar Prasad Guru (N. A. No. 2) is the Editor and Publisher, while Bhawani Prasad Tiwari (N. A. No. 1) is the printer:

(3.) ON 10-9-1951, Shri Bharos submitted a report for action for contempt of Court against the aforesaid printers and publishers as well as Mst. Beti Bai. He observed: