CHAUDHURY CHANDRA NARAIN JHA Vs. EMPEROR

JUDGEMENT

(1.) The petitioner Chaudhury Chandra Narain Jha was convicted on three counts by a Magistrate of Darbhanga and sentenced under each of those counts as follows : In Case No. 397 of 1939, for having attempted to cheat Sonelal Gupta, he has been awarded a sentence of one year's rigorous imprisonment with a fine of Rs. 150, in default three months rigorous imprisonment; in Case No. 428 of 1939, which is in connexion with the cheating of Ramdhani Mahto Pasi, he has been sentenced to six months rigorous imprisonment with a fine of Rs. 150, in. default three months rigorous imprisonment; and in Case No. 429 of 1939 which is connected with Misri Sahni, he has been given the same sentence as in Case No. 428 of 1939.

(2.) The sentences of imprisonment are to run concurrently with the result that he has got a sentence of one year's rigorous imprisonment with a fine of Rs. 450 in all. The original sentences of fine were more, but it is the modified sentences on appeal, that I have mentioned just now. The case for the prosecution is that on 25 May 1939 Inspector Rajbali Thakur, on receipt of some information from a spy that gold mohurs were being faked with the object of cheating the public, arranged to have a test purchase. He gave the spy Rs. 20 and received a faked gold mohur which is an exhibit in this case.

(3.) On receiving some further information on 5 June 1939 he deputed the senior Town Sub-Inspector to search the house of one Rambilas Mahto who is an electroplater. Sonelal Gupta who was the victim in Case No. 397 of 1939 was deputed to act as a decoy. Sonelal Gupta went with the spy with a marked ten- rupee note. He came and gave certain information to the police office. The police went to a sweetmeat shop known as the Prabhas Cabin and surrounded the shop.