AMIRUDDIN Vs. EMPEROR

JUDGEMENT

(1.) This is a Rule granted by two of my learned brothers calling upon the District Magistrate to show cause why the conviction and sentence passed on the petitioners Salimuddy Pramanik, Gani Pramanik and Kazem Pramanik under Section 342 read with Section 149 should not be set aside on the 7 ground stated in the petition.

(2.) The 7 ground was that the order of separate sentence passed on the petitioners was illegal.

(3.) The learned Vakil has stated that he cannot argue that the conviction should be set aside: and, he has confined his argument to the question whether the imposition of separate sentence under Section 342 read with Section 149 was illegal. We are of opinion that it was, by reason of the provisions of Section 71, I.P.C.