BARKAT ULLAH Vs. STATE

JUDGEMENT

(1.) THIS Criminal appeal is directed against the order of the learned Sessions Judge. Kupwara convicting the appellant under Section 228 of the Ranbir Penal Code and sentencing him to simple imprisonment for two months.

(2.) BRIEFLY stated the facts giving rise to this appeal are as under: -

(3.) THE Learned Sessions Judge, Kupwara, Mr. G. N, Gowhar, was hearing arguments in a criminal case titled State Versus Doulat Rishi on 22 -10 -1981. He heard some hue and cry being allegedly raised by the appellant in the vicinity of the court, causing disturbance to him. The appellant was detained in custody then and there and cognizance of the offence under Section 228 R P. G, was taken against him by the learned Sessions Judge, He convicted the appellant for causing interruption in the Judicial proceeding and sentenced him o two months simple imprisonment.