KRISHNAKANT VYAS Vs. STATE

JUDGEMENT

(1.) THIS is an application made by Krishnakant Vyas and C. M. Shah for a certificate under Article 134 (1) (c) of the Constitution.

(2.) BY an order of 23. 4. 1951 the petitioners Krishnakant Vyas and C. M. Shah along with one Shyamsundar Vyas were convicted for contempt of this High Court. Krishnakant Vyas and Shyamsundar Vyas were sentenced to one month's simple imprisonment each and C. M. Shah was ordered to pay a fine of Rs. 100/- or to undergo simple imprisonment for 15 days in default.

(3.) THE contempt in respect of which they were convicted and sentenced consisted in a story written by Shyamsundar Vyas which cast foul aspersions on the integrity of one of the Judges of this Court in discharge of his judicial functions. The story was published in a Hindi daily newspaper issued from Indore whereof Krishnakant Vyas is the Editor and C. M. Shah the Printer and Publisher. Krishnakant Vyas and C. M. Shah have expressed their intention to appeal to the Supreme Court against our order and made the present application for grant of a certificate that the case is a fit one for appeal to that Court.