SURESH CHANDRA SANYAL Vs. EMPEROR

JUDGEMENT

(1.) This is an appeal from the judgment and sentence passed by the District Magistrate of Pabna upon the appellant Suresh Chandra Sanyal under Section 124A of the Indian Penal Code.

(2.) He has been convicted of forwarding a certain seditious leaflet called "Matripuja" to the Captain of the Rangpur School and sentenced to two years rigorous imprisonment.

(3.) There is no doubt as to the highly seditious nature of the leaflet and it is fully admitted by the defence that no question arises on this point.