MANBODH BISWAL Vs. SAMARU PRADHAN

JUDGEMENT

(1.) PETITIONERS , four in number, were convicted under Sections 323 and 504, I. P. C. and each of them was sentenced to pay a fine of Rs. 70/ - on the first count and Rs. 40/ - under the second count with default sentence of imprisonment therefor by a Magistrate First Class at Sambalpur. Their appeal having been dismissed by the learned Additional Sessions Judge, this revision application has been filed challenging the convictions.

(2.) SEVERAL contentions have been raised in the revision petition which seem to be essentially factual. I have not been impressed by these contentions and I do not think it appropriate to interfere with the conviction on those grounds.

(3.) THE revision application fails and is dismissed. Revision dismissed.