BALWANT SINGH Vs. STATE

JUDGEMENT

(1.) Balwant Singh petitioner, aged about 17, was originally sent up for trial under Section 376 read with Section 511, Indian Penal Code. The Magistrate, however, after recording some evidence, framed a charge against the petitioner under Section 354, Indian Penal Code, only, ultimately convicted him under that section and sentenced him to six months rigorous imprisonment. He went up in appeal to the Court of Sessions which was dismissed on the 4th of January, 1962 by the Sessions Judge. It is against that order that the petitioner has approached this Court in revision.