TIKAM DAS Vs. STATE

JUDGEMENT

(1.) This is an application in revision by Tikam Das under sec. 435 C.P.C.

(2.) The petitioner was convicted by Magistrate First Class No. 2, Kotah, under sec. 377 I.P.C. on 30.12.61 and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 500/ -. Aggrieved by that judgment, he filed an appeal in the court of the Sessions Judge, Kotah. The learned Sessions Judge altered his conviction from sec. 377 to sec. 377/511 I.P.C and reduced the period of rigorous imprisonment to six months only. The sentence of fine was set aside. The petitioner is not satisfied with that decision dated 15th January, 1962, and hence he has approached this Court.

(3.) It has been urged by learned counsel for the petitioner that the finding of the learned Sessions Judge, Kotah, to the effect that his client had attempted to commit unnatural offence with Ramratan was not correct. I have gone into the judgments of both the courts below and in my opinion there are no good grounds for this Court to interfere with the finding of fact arrived at by the learned Sessions Judge.