KAMAL KRISHNA SIRCAR Vs. EMPEROR

JUDGEMENT

(1.) In this case the appellant was convicted of sedition under 8. 124-A, Indian Penal Code, and sentenced to rigorous imprisonment for one year.

(2.) The speech in which he made the remarks complained of was delivered at Shradhananda Park on 22 November, 1934. There was a meeting of the Bengal Youth League, and there was a red banner with hammer, sickle and star. The audience were composed mostly of Bengali youths of the student community and a number of speeches were made.

(3.) The accused moved a resolution, expressing emphatic condemnation of Government legislation as being calculated to gag the working-class movement in India, in declaring the Communist party of India and various trade unions and labour organizations illegal, while anti- working class organizations like the Indian National Congress and the Congress Socialist party had not been banned and had been allowed to prosecute their aims of sabotaging the real class struggle for emanicipating the toiling masses of India. The resolution also condemned the banning of the Communist party of India and other militant class organizations in the Punjab and Bombay.