SUBASH CHAND Vs. PURAN CHAND

JUDGEMENT

(1.) The present petition rises out of the judgment of learned Additional Chief Judicial Magistrate, Dehra, District Kangra, dated 15th March, 2000.

(2.) It appears, on a complaint made by respondent No. 1 Puran i Chand, proceedings under Section 228, 504 and 506 of the Indian Penal Code were initiated by the Gram Panchayat, Dhaliara in Tehsil Dehra of District Kangra against petitioner Subhash Chand and respondent No - 2 -Vijay Kumar. The Panchayat convicted and sentenced them to pay a fine of Rs.21 - each vide its order dated 26th February, 1999.

(3.) Aggrieved, both the petitioner and respondent No. 2 carried an appeal before the learned Additional Chief Judicial Magistrate, Dehra. The appeal was dismissed being bared by the period of limitation.