DURGA DEVI Vs. GANGA DEVI

JUDGEMENT

(1.) Heard. Admit. The learned counsel state that the matter can be heard and disposed of today itself. Hence, the matter finally heard.

(2.) The petitioner has been convicted by Gram Panchayat Chandi Branda under Section 504 of Indian Penal Code on the allegation that she threw ash on the complainants. The appeal against her conviction and sentence f preferred by the petitioner / accused in the court of learned Additional Chief Judicial Magistrate, Rampur, was dismissed vide order dated 18.3.1998. Her Revision before the learned Sessions Judge, Rampur also stood dismissed on the ground that Revision against the order passed by the learned Additional Chief Judicial Magistrate exercising the appellate jurisdiction under the Panchayati Raj Act was not maintainable before him. Hence, the present petition under Section 482 of the Criminal Procedure Code and Article 227 of the Constitution of India.

(3.) The short complaint against the petitioner lodged by Ganga Devi and Phool Dassi is that they had gone to take the receiver and when it was demanded Durga Devi threw ash on their heads whereas they have not said anything.