JOGENDRA MOHAN CHOUDHURY Vs. EMPEROR

JUDGEMENT

(1.) WE have examined the record. WE are not of opinion that the hoisting of what is called the national flag in the circumstances disclosed over a shop or refusal to take it down at the request of the Police amounts to assisting the operations of an unlawful association or is an offence under Section 17 140 Ind. Cas. 497 : 34 Cr. L. J. 22 : Ind. Rul (1932) All. 652 : A. I. R. 1933 All, 95 : (1933) Cr. Cas. 121, of the Criminal1 Law Amendment Act, 1908, [See in this connection the case of Ram Prasad V/s. Emperor, 34 Cr. L". J. 22 140 Ind. Cas. 497 : 34 Cr. L. J. 22 : Ind. Rul (1932) All. 652 : A. I. R. 1933 All, 95 : (1933) Cr. Cas. 121, which is on all fours with the present case]. The result, therefore, is that the convictions of and the sentences passed on the petitioners are set aside and the fines, if paid, will be refunded.