CHHIDDA Vs. EMPEROR

JUDGEMENT

(1.) The appellant in this case is a chamar named Chhidda whose age is given as thirty years He has been convicted in the Court of the Sessions Judge of Bulandshahr on a charge of having murdered Ram Prasad on the night of the 7th- 8 December 1921.

(2.) Several other accused were put on their trial in the Sessions Court along with the appellant Chhidda. These, however, were acquitted.

(3.) The deceased man, Ram Prasad, lived in the same village as the accused, namely the village of Dhakar, which appears to be a place of considerably size situated close to the town of Khurja.