ASHGARALI Vs. EMPEROR

JUDGEMENT

(1.) . 1. The five applicants, who are all sons of one Kedar Bhai Bhora of Khandwa, deceased, were convicted by an Honorary Magistrate Second Class Khandwa, under Section 353, I. P. C., and sentenced to fines of Rs. 100 each. Their appeals were dismissed by the District Magistrate. They have now applied in revision to this Court. The only ground urged in the application for revision before me by the learned Counsel who appeared for the applicants was that the sentences passed were too severe. I cannot however accept that contention, and I would agree with what the District Magistrate has said in para. 6 of his judgment. Such obstruction to attachment in execution of decrees is unfortunately fairly common and should, as a rule, be severely dealt with, especially when there has been any use of criminal force in furtherance of the obstruction, as has been the case in the present instance. I see no sufficient ground for reducing the sentence and dismiss the application for revision.