ALAY MOHAMMAD Vs. EMPEROR

JUDGEMENT

(1.) These petitions have been presented on behalf of seven accused persons who have been convicted in the Court of the Magistrate of Moradabad District.

(2.) Case No. 275 is concerned with three persons, Aley Muhammad, Husain Beg and Aley Payamber. Each of these was sentenced to a fine of Rs. 100 under Section 147 of the Indian Penal Code, to six months rigorous imprisonment under Section 225 of the Indian Penal Code and to a fine of Rs. 100 under Section 332 of the Indian Penal Code. On appeal the fines imposed under Section 332 were reduced to Rs. 50 cash,

(3.) Case No. 276 is concerned with three men, Masud Husain, Muslim Husain and Ali Husain alias Dhanna. These men were convicted under the same sections as the three persons above mentioned, but they were sentenced to fines only, the fines under two of the sections charged being reduced in the Court of Appeal.