PALDESETTI LAKSHMAN RAO Vs. STATE OF ORISSA

JUDGEMENT

(1.) BOTH these revision applications are directed against a common judgment of the Sessions Judge, Ganjam dismissing Criminal Appeal Nos. 128 and 133 of 1981 and both those criminal appeals were directed against one and the same order of the Additional Chief Judicial Magistrate, Berhampur, in G. R. Case No. 1092 of 1979. The Petitioners in both those revisions were tried by tire learned Magistrate for having committed the offence under Section 292, I.P.C. on the allegation that they were in possession of and were selling some obscene books on 19 -11 -1979. The Magistrate convicted them under Section 292, I.P.C. and sentenced them to suffer simple imprisonment for three months each and to pay a fine of Rs. 500/ - each in default to suffer simple imprisonment for two months each.

(2.) ON appeal, the learned Sessions Judge maintained the conviction. But so far as the sentence is concerned modified the same to S. I. for three months to each of the Petitioners and fine of Rs. 300/ -, each in default to undergo S. I. for fifteen days each. ''Hence the present revisions.

(3.) THE defence plea is one of complete denial.