LENGU SATCHIDANANDA MISRA Vs. STATE

JUDGEMENT

(1.) EACH of the petitioners has been convicted under Section 447, I.P.C., and sentenced to R.I. for 15 days.

(2.) IT is the case of the prosecution that the petitioners held a meeting on 12.2.1962 in the premises of the Office of the Sub -Divisional Officer, Bargarh, and gave speeches through a mike and thereby caused annoyance to the Deputy Collector (P.W. 1) and his head clerk (P.W. 2) and as a result of the said meeting, such a disturbance was created that no person in the office of P.W. 1 could work. P.W. 2 brought this fact to the notice of the Second Officer P.W. 3, who directed P.W. 2 to lodge information before the Police and to direct the organisers of the meeting to stop the meeting and to change its venue. P.W. 1 lodged F.I.R. (Ext. 1) and after investigation charge -sheet was submitted against the petitioners under Section 447, I.P.C.

(3.) THE prosecution examined some witnesses to prove its case and the learned Magistrate convicted the accused persons under Section 447 and sentenced them as above. On appeal the learned Sessions Judge upheld the order of conviction and sentence. Hence the petitioners have come up with this revision.