BANKE BIHARI Vs. PRABHU DAYAL AND ORS.

JUDGEMENT

(1.) CASE FIR No. 436 dated 20.9.1997 was registered under Sections 148, 149, 447, 379 IPC against the accused -respondents at instance of the petitioner at Police Station Sadar Rewari.

(2.) THE accused -respondents were acquitted by the trial court for the offence under Section 379 IPC. However, they were held guilty for the offence under Sections 148, 149, 447 IPC. All the accused respondents were convicted to 3 months RI under Section 147 IPC and 447 and 149 IPC. The court also awarded a fine and specified the default clause.

(3.) IT was held in : 1968CriLJ665 Mahendra Partap Singh v. Sarju Singh and Anr. relying upon D. Stephens v. : 1951CriLJ510 , as under: