EMPEROR Vs. GANESH NARAYAN DIKSHIT

JUDGEMENT

(1.) The five appellants before us, hereinafter called the accused, were jointly tried before the learned Sessions Judge of Sholapur, and were convicted by that Judge in agreement with both assessors. At the material times to which the charges relate the accused held the following characters : The first accused was the City Sub-Inspector of Police at Sholapur, the second accused was a Police Jamadar and by caste a Kaikadi, the third accused was a Police Havaldar or Head Constable, the fourth accused was a money-lender of Sholapur, the fifth accused was the Police Patil of the village Patkul in the Madha Taluka of the Sholapur District.

(2.) The accused No. 1 has been convicted of the offences: (a) of fabricating false evidence with intent to procure conviction of an offence punishable with imprisonment for seven years; (b) of wrongful confinement; (c) of causing criminal proceedings to be instituted against a person without just or lawful ground; (d) of giving false evidence with intent to procure conviction of an offence punishable with imprisonment for seven years.

(3.) The second and third accused have been convicted : (a) of the abetment of fabrication of false evidence with intent to procure conviction of an offence punishable with imprisonment for seven years ; (b) of the abetment of wrongful confinement.