SUBBU SHETTETHI Vs. KRISHNACHARYA

JUDGEMENT

(1.) WE do not think any general rule can be laid down for all cases of this kind; here a number of members of the family were charged with rioting. The Sessions Judge found that it was not proved that they were present at the riot and acquitted them on appeal. WE think that it is impossible to say that the courts were wrong in holding the Karnavan was entitled in the circumstances to raise money on the security of the family property for the defence, of the members of the family, if the money could not otherwise be procured, a question which is not before us.

(2.) THE second appeal is dimissed with costs.