ABDUL GAFUR KHAN ALIAS KALACHAND KHAN Vs. EMPEROR

JUDGEMENT

(1.) The appellants, Abdul Gafur Khan alias Kala Chand Khan and Abdul Sattar Khan, alias Chotu Khan, have been convicted, on a unanimous Verdict, under Section 395, Indian Penal Code, and sentenced to undergo ten gears rigorous imprisonment each.

(2.) The inmates of the house in which the dacoity is said to have been committed were Abdul Jabbaf, the complainant, a boy of fifteen, his elder brother Abdul Nabi, another brother, two sisters, one of whom is the witness, Alekjan, a girl of eleven, their mother, some, servants, and a beggar woman.

(3.) The occurrence is said to have taken place on the night of September 4 and information was lodged at the Thana seven miles distant, on the morning of the 6th.