MAHARAJ SINGH GOND Vs. EMPEROR

JUDGEMENT

(1.) THE applicant, Maharajsingh Gond, and five other persons were convicted of rioting by a Magistrate of the Second Class and each of them was sentenced to rigorous imprisonment for six months. On Maharajsingh a fine of Rs. 50 was imposed in addition. They all appealed to the District Magistrate in one petition, which is obviously wrong; appeals by different persons may be heard together but they must obviously be made separately. When the joint appeal came up for hearing on the 18th May it was adjourned to the 21st of the same month at the request of the pleader for the appellants. The grounds of the request are not stated.

(2.) ON the 21st the pleader informed the Court that he proposed to apply to this Court for a transfer of the case to some other Court and asked for an adjournment for fourteen days, a period which he himself specified. An adjournment was accordingly granted up to the 4th of June. On that day a further adjournment was requested on the allegation that an application for transfer had been filed but no orders had yet been received on it. That is hardly surprising as the application was not made till the 3rd of June. (It may be mentioned that a separate application for transfer was made by each accused person, which is not absolutely necessary, though a joint appeal had been filed.) A further adjournment was properly refused. The appeal was heard on the 4th of June and demised on the 7th. Under these circumstances the applications for transfer have, of course, been withdrawn.