REX Vs. GOONGA

JUDGEMENT

(1.) This is a reference Under Section 341, Criminal P. C., by a Judicial Magistrate of Lucknow.

(2.) The man "Goonga" who is deaf and dumb and whose name is not known was prosecuted in the Court of the learned Magistrate Under Section 380, Penal Code, for stealing a bullock belonging to Bhagwati Prasad from the barotha of his house on 2nd February 1949, at about 8 p. m. Bhagwati Prasad went to feed his bullock when he found it missing. He looked for it in the neighbourhood of his house and caught the man leading it with a rope at a distance of about fifty paces from his house. He shouted and arrested the man in the presence of a number of witnesses such as Uttam Kumar, Sripal, Laltu and Razzak. The man was not known to these persons. He was then taken with the bullock to the police station where Bhagwati Prasad made a report against him.

(3.) Bhagwati Prasad, Uttam Kumar, Laltu, Sripal and Razzak all deposed that the man was caught red-handed with the bullock and that the bullock is of Bhagwati Prasad.