MUSHTAQ ALI Vs. STATE

JUDGEMENT

(1.) The present revision petition has been filed challenging the judgment of conviction and order of sentence dtd. 23/2/2006, passed by the learned Civil Judge (Junior Division)-cum-Judicial Magistrate, Chittorgarh in Criminal Case No. 15/1997. By the said judgment, the petitioner was convicted for the offence under Sec. 223 of the Indian Penal Code (IPC) and imposed a fine of ?2,000/-, with a further direction that in default of payment of the fine, he would undergo simple imprisonment. The said judgment was upheld by the learned Appellate Court vide order dtd. 23/6/2006 passed in Criminal Appeal No. 20/2006.

(2.) The essential facts required for adjudication of the present petition are as follows:

(3.) I have heard learned counsel for the parties and carefully examined the record of the case.