CHANAPPA SHANTIRAPPA Vs. EMPEROR

JUDGEMENT

(1.) These are seventeen petition or relief in the nature of habeas corpus under Section 491, Criminal Procedure Code, and the common law jurisdiction of the Court.

(2.) The Advocate-General questions whether the Court has any common law jurisdiction in the matter, but as the provisions of Section 491 are wide enough to cover the relief claimed, that question had not been considered.

(3.) The features common to all these cases are that each petitioner was charged and convicted at Sholapur between 8-30 P.M. on 12 May and 345 P.M. on 18 May of offences against Martial Law Regulations and each petitioner was sentenced by Military Court or Tribunal acting under those Regulations.