LAWS(PVC)-1912-1-75

EMPEROR Vs. DWARKA POONJA

Decided On January 11, 1912
EMPEROR Appellant
V/S
DWARKA POONJA Respondents

JUDGEMENT

(1.) THERE is no evidence that the accused jumped into the well to commit suicide; his own version is that he jumped just to avoid and escape from the Police. The evidence shows that he came out of the well of his own accord. The Court therefore/quashes the conviction recorded against and sentence passed upon the accused Dwarka Poonja.