RAM CHANDRA AND OTHERS Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record of the lower court as also the impugned orders.

(2.) This petition under Sec. 482 Crimial P.C. is directed against the judgment' dated Feb. 2, 1991 whereby the learned Sessions Judge, Jaipur District, Jaipur confirmed the order dated 9.11.1990 passed by Sub-Divisional Magistrate Sambhar in Case No. 6/1990 State Vs. Ramchandra and others under Sec. 145 Crimial P.C.

(3.) Briefly stated the facts of the case are :