RANDHIR SINGH Vs. KRISHAN KUMAR GOSWANI

JUDGEMENT

(1.) THE petitioner was convicted under Section 500 I.P.C. by the learned trial Court vide judgment dated 2.3.1993 for having defamed Kuldeep Krishan Goswami respondent who was the complainant in the learned trial Court. The petitioner was sentenced to undergo simple imprisonment for a period of one year. Besides an amount of fine of Rs. 3,000/- was also imposed on him.

(2.) THE petitioner had filed an appeal against the said judgment which was decided by the learned Additional Sessions Judge, Panipat vide order dated 12.4.1996. The conviction was up-held but the sentence was reduced to simple imprisonment to a period of six months. The fine amount was maintained but the sentence in default of payment of fine was reduced to a period of three months. Hence the present Criminal Revision.

(3.) THE learned A.A.G. Haryana could not dispute the factual position, although this prayer was strongly opposed by the learned counsel for the private respondent.