BANARSI DASS Vs. STATE OF HARYANA

JUDGEMENT

(1.) NONE has appeared for the appellant.

(2.) MR .A.S.Virk, Advocate is appointed as amicus curiae in this case. He shall be paid fee as per rules.

(3.) THE trial Court after adducing evidence vide order dated 6.3.1996, imposed a penalty of Rs.25,000/ - under Section 446(2) Cr.P.C. on appellant Banarsi Dass. As Banarsi Dass could not pay this amount, he was asked to undergo civil imprisonment for a period of six months.