EMPEROR Vs. KAVTIK CHAITRAM AND NARAYAN BALDEV PALWA

JUDGEMENT

(1.) Narayan Baldev Palwa has been convicted of breach of the restriction specified in a notice issued under Section 27 of Bombay Regulation XII of 1827, and sentenced to one day s simple imprisonment.

(2.) The matter has been referred to us by the Sessions Judge and he recommends that the conviction should be reversed.

(3.) There is nothing on the record which shows that any case had been made for action against the accused under Section 27 of Regulation XII. He is not shown in accordance with legal procedure to have been suspected person, and it does not appear that his assent to the measures adopted was ever taken.