RADHARAMAN SAHA Vs. EMPEROR

JUDGEMENT

(1.) The facts of the case will appear from the judgment of the learned Magistrate. The petitioner has been convicted under Section 157, I. P.C.

(2.) The case is briefly that on a certain day two persons who are what are described as volunteers came to the house of the petitioner and he gave them food.

(3.) The Magistrate finds that by so doing he harboured these persons and that he was aware that these two had formed or were likely to have formed an unlawful assembly the common object of which was the commission of an offence punishable under Section 4 of the Ordinance of 1930. On the findings of the learned Magistrate no offence under Section 157 has been committed.