BANWARI LAL Vs. EMPEROR

JUDGEMENT

(1.) I accept this reference. I agree with the view of the Collector that the plea of guilty did not cover the whole ground of the alleged offense. The accused were charged with entering a railway carriage without tickets with intent to defraud the railway under Section 112 of the Railways Act. The accused pleaded guilty to entering a railway carriage, but said that the train was about to start and they had no time to purchase the tickets. That is a denial of having intended to defraud. The convictions must be set aside and the fines, if paid, refunded.