INDER SINGH AND ANOTHER Vs. THE STATE

JUDGEMENT

(1.) IN these revision petitions (Criminal Revisions Nos. 10 and 41 of 1962) from the judgment of Additional Sessions Judge, Ludhiana the points that arise for decision are:

(2.) ON 29th of November, 1957 at about 10 A.M. pursuant to a raid effected, three bars of gold with foreign marking were recovered from each of the petitioners (Inder Singh and Naranjan Singh petitioners in Criminal Revision No. 10 of 1962 and Sajjan Singh petitioner Criminal Revision No. 41 of 1962). The gold was taken into possession and a case was registered under section 411 of the Indian Penal Code. The petitioners were tried upon the charge of having been found in possession of stolen property. They were, however, discharged, for the prosecution allegations did not get proved. The recovered gold was thereafter handed over, to the customs authorities for such action as advised. These facts were not controverted, and were otherwise too founded on evidence.

(3.) MR . Ranade appearing on behalf of Sajjan Singh in Criminal Revision No. 41 of 1962 urged but without seriously pressing that the joint trial of the petitioners was illegal and repugnant. The basis of the objection raised were not properly formulated, nor otherwise the objection appeared to be sound. The three petitioners were sitting on a cot and the recoveries were made during the course of one and the same transaction. Their joint trial, therefore, was in order.