GURDAS Vs. STATE

JUDGEMENT

(1.) BY this order I dispose of Criminal Appeals Nos. 416 and 426 of 1952.

(2.) GURDAS and Maru have been convicted under Section 366, Penal Code, Gurdas has been sentenced to suffer rigorous imprisonment for five years, while Maru has been sentenced to suffer rigorous imprisonment for two years.

(3.) GURDAS is the appellant in Criminal Appeal No. 418 of 1952, while Maru is the appellant in criminal Appeal No. 426 of 1952.