AMAR SINGH THAKAR SINGH Vs. CROWN

JUDGEMENT

(1.) THIS Order disposes of Criminal Revisions Nos. 440 and 596 of 1948. Amar Singh, Vir Singh, Mehnga Singh, Gurdit Singh and Gura were convicted in the Court of Sardar Lai Singh Kang, Magistrate First Class Putbankot, under Section 411, Penal Code and sentenced to rigorous imprisonment for six months. The appeal of the convicts was dismissed and they have come to this Court in revision through Mr. Panna Lai Sabi.

(2.) THE facts are that on 27th August 1947 several non-Muslim families of village Gharota apprehending danger from Muslims left the village carrying their valuables and essential clothes. It was raining and the party took shelter in the garden of Gauri Shanker. From the garden, they went to a maize field and hid themselves in that field. Seven Cr eight Sikhs who were armed with Kirpana attacked them and took away all their valuables and clothes. When the Muslims left Gharota for Pakistan the party of these looted non- Muslims came back to Gharota. Now as they apprehended danger in the way so none of the looted persons went to the Thana on that day. Ram Chand, however, lodged the first information report with the Sub-Inspector who visited Gharota on slat August 1947 -and while making the first information report he gave a list of his articles which were stolen in the dacoity.

(3.) THE investigation did not start till the month of December 1947, and on 19th December 1947 it appears that the police recovered articles Exs. P-l to P-52 from the accused.