EMPEROR Vs. HLHUTCHINSON

JUDGEMENT

(1.) These are two applications made by two of the accused per-sons in what is known as the Meerut. Conspiracy Case in which a large number of persons has been charged with the commission of an offence under Section 121-A, I. P.C. namely a conspiracy to deprive the King-Emperor of His sovereignty of British India. The maximum sentence laid down in the section is transportation for life.

(2.) The two applicants were allowed to appear in person to argue their applications as they were not represented by counsel in the Court below or in this Court. In issuing the orders for the appearance of the applicants we took care to say that the permission to appear was not to be treated as a precedent for all accused persons in all oases.

(3.) A short history of the proceedings in Court against the applicants is as follows.