RAM CHANDER Vs. STATE OF RAJ.

JUDGEMENT

(1.) With the consent of both the learned counsel, the criminal appeal is being disposed of finally, at this stage.

(2.) The appellants have been convicted vide judgment dated 3rd Jan., '89, by the Sessions Judge, Jhalawar, for offence u/s. 4 of the Rajasthan Prevention of Mrityu-Bhoj Act, 1960 ("the Act"), and each of them has been sentenced to 1 month's RI and fine of Rs. 1,000.00, and in default of payment of fine, to further undergo 1 week's RI.

(3.) One Radheyshyam Chowhan lodged a report at PS - Manoharthana on 31st July, '87, alleging that on account of death of one Bhanwarlal Lodha, his son, Ramchandra Lodha was performing the ceremony of 'Mrityu-Bhoj' in which 16 quintals of wheat, 4 quintals of sugar etc. were being consumed, which was a social-offence, and so, that be stopped, On this information, the police reached the spot; but, by that time, the people had already taken their meals. According to the investigation, 3-4 thousand people were invited at the said ''rityu-Bhoj'. After completing investigation, a challan was submitted u/s. 3/7 of the Essential Commodities Act.