(1.) ACCUSED K. N. N. Ayyangar was prosecuted under Section 161 I. P. C. , before the Additional District Magistrate, Railway Lands, Mr. B. R. Dube on a challan submitted by the Delhi Special Police Establishment, Jabulpur. The said Magistrate found the accused guilty under that section and sentenced him to rigorous imprisonment for two years and a fine of Rs. 7000. 00.
(2.) ACCUSED preferred an appeal against this decision which was heard by the Second Additional Sessions Judge, Indore who maintained his conviction but reduced the sentence of imprisonment from two years to six months and of fine from 7000. 00 to Rs. 1000. 00.
(3.) ACCUSED has now come up in revision to -this Court.
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