KEAMUDDI KARIKAR Vs. EMPEROR

JUDGEMENT

(1.) This is an appeal by Keamuddi Karikar, who was tried by the learned Additional Sessions Judge of Dacca and a Jury. By the unanimous verdict of the jury he was found guilty of an offence under Section 147 of the Indian Penal Code and of an offence under Section 325 read with Section 149. The Jury found him not guilty under Section 325, Section 304 and Section 304 read with Section 149.

(2.) Shortly stated, the facts were these:

(3.) The police were summoned for the purpose of preventing a considerable number of people from fishing in a certain tank. In the first instance the police were attacked, but the next thing that happened was that the people, who had assembled for the purpose of fishing, apparently gave way and retreated. The allegation was that then some of the people, who were with the police, and the police themselves pursued the retreating crowd. The deceased man, who was aged about sixty, fell at the rear of the crowd, and he was so severely beaten that he died on the spot.