MOTILAL Vs. STATE

JUDGEMENT

(1.) ON 17-9-1953 there was a dacoity in the villages Mahudiya and Nanukheda and property worth Rs. 11,832 belonging to about five persons was looted by the dacoits. The petitioners and one Jagartnathpuri now acquitted, were suspected to be the culprits and were put up for trial.

(2.) AT the end of the trial Jagannathpuri was convicted under Section 395 and sentenced to suffer rigorous imprisonment for seven years whereas the petitioners were convicted under Section 395 read with Section 397, I. P. C. and sentenced to transportation for life by the Additional Sessions Judge, Dewas.

(3.) THE convicted persons appealed to the High Court. The appeal was allowed in so far as it related to the accused Jagannathpuri and he was acquitted of the charge levelled against him. The appeal was dismissed as regards the present petitioners. They have therefore applied for a certificate that this is a fit case for appeal to the Supreme Court.