RAM NATH AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Admit. Heard learned Counsel for the petitioner and learned public prosecutor. This revision is directed against the judgment of the learned Sessions Judge, Sikar dated June 19, 1978. The accused petitioners Ramnath and Bodu have been sentenced under section 325 Penal Code to four months simple imprisonment and a fine of Rs. 200.00 and in default of payment of fine to further one months simple imprisonment. Accused petitioners Ramnath, Bodu and Keta have also been convicted under section 323 Penal Code and sentenced to pay a fine of Rs. 200.00 each and in default of payment of fine to undergo one months simple imprisonment.

(2.) The brief facts of the case, which are relevant for the disposal of this revision petition are that a free fight took place on Aug. 16, 1973. Counter reports of the incident were lodged by both the parties. It Is said that fight took place when the accused petitioners started demolishing the wall of their field.

(3.) The learned trial court convicted and sentenced the accused petitioners as stated above. The appeal filed by the petitioners did not meet with any success.