HITTU BANSI Vs. SHEOLAL DINAJI

JUDGEMENT

(1.) THIS is an application for revision of the judgment,of Mr. S.C. Rai, Additional Sessions Judge, Balaghat, in criminal Appeal No. 125 of 1946 decided on 22-7-1946.

(2.) THE two non-applicants, Sheolal and Jagatrai were convicted under Section 500, Penal Code, and sentenced to pay fines of Rs. 100-0-0 and Rs. 60-0-0 respectively. It was alleged against them that during the investigation of an offence relating to a foetus found in a field the accused made a statement imputing illegitimate pregnancy and miscarriage or abortion to the applicant's unmarried sister Miss Kari.

(3.) IN this revision it Is urged that this is a wrong statement of the law and that there has been a miscarriage of justice and that the acquittal deserves to be set aside and the case remanded for a rehearing of the appeal.