Conviction,Sentence
Under Section 352 of the
Indian Penal Code","Fine of Rs.500/- with default
stipulation
accused.,
13. In the premises of aforestated, the revision is allowed. The impugned judgment of conviction and sentence is set aside. The Applicant is acquitted",
of the charges framed against him.,
14. Records of the Courts below be sent back along with a copy of this order forthwith for information and necessary compliance.,
