DURGA DASS SOHANLAL Vs. STATE

JUDGEMENT

(1.) This is a criminal appeal filed on behalf of nine persons (1) Durga Das, (2) Banarsi Das Gupta, (3) Chaila Ram Garg, (4) Kewal Krishna Gupta, (5) Chaman Lal Bhatia, (6) Ram Baran, (7) Sukhdev, (8) Agya Ram and (9) Amar Nath, residents of Yamuna Nagar, District Ambala, from their convictions under S. 147, and S. 332 read with each accused has been sentenced to six months' rigorous imprisonment. The sentences for the two offences were ordered to run concurrently.

(2.) The charge against the accused was that on or about 30-3-1958, at Yamuna Naga, they were members of an unlawful assembly and in prosecution of the common object of which they pelted stones on the police officers, present at the Police Post Yamuna Nagar and thereby committed an offence punishable under S. 147 of the Indian Penal Code.

(3.) The second charge was that they on or about 30-3-1958, at Yamuna Nagar, were members of an unlawful assembly and in prosecution of the common object of which, they voluntarily caused simple hurt by pelting stones at 13 police officers, including the Superintendent of Police, a Head constable, and foot constables, and thereby committed an offence punishable under S. 332 read with S. 149 of the Indian Penal Code.