EMPEROR Vs. GANGA

JUDGEMENT

(1.) The attention of the Court has been called by the learned Government Advocate to the case of King-Emperor v. Ganga, charged with an offence under Section 892, read with Section 75 of the Indian Penal Code.

(2.) The offence is said to have been committed on the 18th of March, 1910. Two men have already been convicted as having been concerned, in the offence. Ganga was said at the time to have absconded and the case proceeded without his appearance in court.

(3.) So far as I can learn from the papers which have accompanied the record, he was arrested within the Bengal Presidency as being a person without any ostensible means of livelihood. He found his way to prison at Mymensingh. From this prison he was sent for, it does not appear by what authority, and produced before the Joint Magistrate of Mirzapur. The Joint Magistrate inquired into the case falling under Section 392 of the Indian Penal Code. The inquiry began on the 6th of November, 1911, and ended in the committal to the Court of Session for trial on the 4th of December, 1911.