PUKHRAJ Vs. STATE

JUDGEMENT

(1.) THIS is an application in revision against the judgment of the District Magistrate, Pali, dated 17th September, 1952.

(2.) THE facts giving rise to this application are that one Chandmal filed a complaint under secs. 323 and 504 I. P. C. in the court of the Second Class Magistrate, Desuri, against five persons namely Pukhraj, Anraj, Meghraj, Faujmal and Jaweerchand. It was alleged that the accused Pukhraj had purchased from him a tin of ghee. . On Asoj Vadi 1, he came to the complainant's shop and told him that a quarter seer of chach was found in the tin and, therefore, he should repay to him the cost thereof. THE complainant refused to comply with the demand and thereupon the accused Pukhraj gave him filthy abuses. At that very time, the other accused also came to the shop and began to shower filthy abuses on the complainant. It was further alleged that the accused Pukhraj gave two fist-blows on the complainant's ribs and caused him injury.