IN RE: KAREEM AHAMED AND ANOTHER Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the conviction of the accused 1 and 2 for an offence under Section 75 of the City Police Act. The accusation Itself alleges that the occurrence has taken place in the house site belonging to the accused. Obviously, this cannot be construed as a public place within the meaning of S. 75 of the City Police Act. The accused -Appellants are acquitted of the offence under Section 75 of the City Police Act. I set aside the conviction, and sentence awarded against them. The criminal appeal is allowed.