DANIEL HAILEY WALCOTT Vs. STATE

JUDGEMENT

(1.) THE appellants in both these appeals, Daniel Hailey Walcott and Jean Claude donze were separately tried on various charges by the Sessions Judge, Madras. I propose to deal with these appeals in this judgment; but separately, as the points raised in both the appeals are the same though the facts are slightly different.

(2.) C. A. 810 of 1966. The appellant Daniel Hailey Walcott was charged under ten counts, of which he was convicted on counts Nos. 1 and 3 to 10 and was sentenced to various terms of imprisonment, the maximum being R. I. , for five years, the sentence to run concurrently by Sessions Judge, Madras.

(3.) THE facts of the case which are almost admitted are briefly as follows; the appellant is a national of the United States of America. He landed at meenambakkam Aerodrome, Madras, at about 6-30 P. M. on 31-12-1965 from Air ceylon Flight A. E. 207 from Colombo with the British passport in the name of one b. P. C. Comyn, a British subject. It appears that he had visited this country on prior occasions. A brief history of those visits may be necessary to be noted for appreciating one of the charges under which he had been convicted.