SADANANDA KISHAN Vs. LALIT MOHAN PATEL

JUDGEMENT

(1.) THE petitioners stand convicted under Section 504, Indian Penal Code, each of them has been sentenced thereunder to pay a fine of Rupees 15/ - in default to undergo R.I. for one week.

(2.) THE prosecution case, in short, is that at about 8 A.M. on the date of occurrence the petitioners went upon the land which was in the cultivating possession of the complainant and tried to sow Kolathi on that land. The complainant at first snatched away the basket of Kolathi from the accused persons and when he stood in front of their ploughs in order not to allow them to sow on that land, they abused and threatened to assault him. On the intervention of the Bhadraloks of the village the accused persons left that place.

(3.) THE Court below, on a consideration of the evidence on record acquitted the petitioners of the charge under Section 447, Indian Penal Code but convicted them of the charge under Section 504, Indian Penal Code and sentenced them as stated above.