KUTI Vs. EMPEROR

JUDGEMENT

(1.) This case arises out of a riot that is said to have taken place over the cutting of paddy, in the course of which one of the members of the complainant's party was killed.

(2.) At the trial both sides claimed to have been in possession of the land and to have grown the disputed crop, and each party alleged that the members of the other party had been the aggressors.

(3.) In his charge to the jury the learned Additional Sessions Judge discussed the evidence regarding possession, and the evidence regarding the details of the actual occurrence at considerable length, and he expressly left these matters to the decision of the jury.