GANU CHANDRA KASHID Vs. EMPEROR

JUDGEMENT

(1.) This is an appeal by ten accused persons against their convictions for dacoity under Secs.396 and 402 of the Indian Penal Code by the Sessions Judge of Sholapur. The dacoity took place on January 18, 1931, and the property stolen consisted mostly of cash.

(2.) The prosecution evidence is that about Rs. 1,700 were lost in the dacoity of which the great bulk consisted of one rupee coins though there were a certain number of coins of smaller denomination. A certain amount of other property was also lost, but most of the property was cash. The owner of the house where the dacoity took place, Daryappa, was so injured by the dacoits that he died ten days later.

(3.) The evidence consists in the first place of the story of an approver and the confessions of three accused, viz., Nos. 1, 8 and 9, which story and confessions inculpate all the accused, and we have to look at the evidence against the several accused in order to see whether the story of the approver is corroborated, and, in the case of those accused who did not confess, whether the story of the approver and the confessions of the co-accused are corroborated.