HAMID BULBUL Vs. STATE

JUDGEMENT

(1.) THE petitioner has been convicted under section 294 of the Ranbir Penal Code and sentenced to two months rigorous imprisonment.

(2.) THE prosecution case was that on 16 -10 -1963 the accused uttered insulting words addressed to a young girl who was passing by at Zaina Kadal. These words were uttered by the accused in presence of Isher Lal Head constable who caught hold of the accused and ledged a report before the police. The accused was then prosecuted and utimately convicted as indicated above.

(3.) THE accused has denied the offence.