HURMAT Vs. EMPEROR

JUDGEMENT

(1.) This is a criminal reference by the Additional Sessions Judge of Agra recommending that the recurring fine of Re. 1, per day imposed on the accused should be set aside.

(2.) A notice was issued by the Municipal Board to the accused for removal of certain constructions. The accused failed to comply with the notice and was prosecuted. The learned Judge has agreed that his conviction was proper.

(3.) The Magistrate however, in addition to imposing a fine of Rs. 20, for the offence has ordered that if the construction be not removed within ten days the accused shall farther pay a fine of Re. 1, per day.