DEO NANDAN PERSHAD Vs. EMPEROR

JUDGEMENT

(1.) The petitioner Deo Nandan Pershad was a head-constable of the District Police of Lohardaga stationed at Selli thana. Ha was convicted on trial before the Joint-Magistrate at Ranchi of three offences under Secs.161 and 165 of the Indian Penal Code. The three offences really formed part of one transaction, and though a sentence of one year's rigorous imprisonment was passed for each offence the Magistrate ordered that these sentences should run concurrently; in addition, the petitioner was sentenced to a fine of Rs. 43, or in default rigorous imprisonment for a further period of one month,

(2.) On appeal to the Judicial Commissioner of Chota Nagpur, the convictions and sentences were upheld.

(3.) The present rule was obtained from this Court on the main ground that the conviction of the petitioner rests entirely on the evidence of accomplices and that that evidence has not been corroborated as to material particulars connecting the petitioner with the offence.