NIRMLA DEVI Vs. STATE OF HP

JUDGEMENT

(1.) The petitioner is aggrieved by the judgment and sentence of the learned trial Court under Sections 325, 323, 504 and 506 read with Section 34 I.P.C convicting both the petitioners herein to pay a fine of Rs. 200/- each for commission of offences under Section 323/34 I.P.C. and to undergo simple imprisonment till the rising of the Court and to pay a fine of Rs.500/- each for offences under Section 325 I.P.C. These findings have been affirmed by the learned Additional Sessions Judge. Whether reporters of the Local papers are allowed to see the judgment?yes .

(2.) The prosecution case in brief is that on 6.9.1999 at about 4 p.m. at village Jol, the complainant Rupan Devi found that one of the accused Nirmla Devi, who was her neighbour, was getting the "Chala" blocked from the `Mistri' employed by her. When she objected to this, both the accused caught hold of her and beat her with fist blows and kicks as a result of which she sustained injury on her teeth. She fell on the ground and that point of time also, she was told by both the accused that in case she continued with the protest, she would be killed. Both the accused have been convicted for the offences and the injuries were proved on the record by PW4 Dr.T.S.Chandel and medico legal certificate Ext.PW4/A.

(3.) I am not entering into so called contradictions in the evidence (which are in any event minor) for the reason that I find that both the courts below have been more than lenient in dealing with both these accused. Even if I re-consider the case afresh, I do not find any merit in this revision petition, which is accordingly dismissed.