HEMCHANDRA MUKHERJEE Vs. EMPEROR

JUDGEMENT

(1.) This Rule has been is sued to show cause why the conviction of, and the sentence passed upon, the petitioners should not be set aside on the first four grounds stated in the petition.

(2.) The petitioners have been convicted under Section 213 of the Indian Penal Code, and each of them has been sentenced to undergo rigorous imprisonment for two months. The grounds referred to above raise the question whether, for a conviction under Section 213 of the Penal Code, it is necessary to establish that there has been a concealment of an offence, or the screening of a person from legal punishment, or the abstention from proceeding against a person for the purpose of bringing him to legal punishment.

(3.) The question is one not altogether free from difficulty, and may be investigated from several points of view; moreover, as far as can be ascertained, it is not covered by any authority.