JNANANJAN NIYOGI Vs. EMPEROR

JUDGEMENT

(1.) The accused Jnananjan Niyogi has been charged under Section 124-A, I.P.C., in regard to a speech made by him on 16 June last at Hazra Park, Bhowanipur. He has been convicted and sentenced to rigorous imprisonment for one year, and against that he now appeals.

(2.) As stated by the learned Magistrate the evidence shows that the meeting lasted from about 6-30 to 9p.m., that about 4000 persons attended composed mostly of young men and students, and about 100 volunteers dressed in a khaki uniform also attended. The occasion was a gathering in memory of the late Mr. C.R. Das.

(3.) The speaker begins by reminding his audience of the faith that Mr. Das had had in the nation, and his belief in its future, his desire to build up its strength; that the people of this country would be able to bring about a revolution on the face of the earth; that possessed with a new idea the Bengalis would be able to create that revolution. At first, he goes on, no one would accept him but the force of revolution latent in Bengali danced a mad dance in his heart, roared and having crowned with success the new revolution showed the world that the Bengali could think on new lines, see in a new light and again tread the path of creation. What has he left for us to-day? that force of revolution,