VGOVINDRAJALU Vs. STATE OF MYSORE

JUDGEMENT

(1.) These appeals arise out of the decision of the learned Second Judge Belgaum, in Sessions Case No. 47 of 1958 on his file. Cri. A. No. 404/58 was filed by the first accused (Mithalal Tarachand Shah of Athani); Cr. A. No. 393/58 was filed by A-2 ( V. Govindrajulu Naidu of Pudukkupponi and A-3 (P.A. Shanmugha Sundaram Mudaliar of Madras); Cr. A. No. 410/58 was filed by A-V. Kalyankoti Ayengar of Madras); Cr. No. 31 /59 was filed by the State against the acquittal of the accused under some of the charges. Pending hearing of the appeals A-3 (P.A. Shanmugha Sundaram Mudaliar of Madras) died. As the Court below has imposed a sentence of fine, as well, on A-3, his legal representative was brought on record but she is unrepresented. For the sake of convenience we shall refer to the parties as arrayed in the trial Court.

(2.) The appellants were convicted under various heads and sentence other imprisonment as well as of fine, the details of which are not necessary at this stage, were imposed on them.

(3.) The facts of the case have been elaborately set out in the judgment of the learned Sessions Judge. It is unnecessary to reiterate the same. We shall mention only such as are necessary for the determination of the points urged before us.