EMPEROR Vs. RASHID KARMALLI

JUDGEMENT

(1.) These two appeals Nos. 150 and 151 wore argued together. The same persona are appellants in both appeals. They were charged with and convicted of having instigated certain persons to give false evidence for the purpose of establishing in a pending civil suit that one Nasur Karmali, a deceased brother of the appellants, had divorced his wife Slerbanoo whose claim to maintenance was in litigation.

(2.) The charges in the case in Appeal. No. 150 against appellant No. 1 Rashid set out that he had given such instigation :- (1) On 14 October 1905 to Mahomed Dhala. (2) On 15 October 1905 to Abbas Ebrahim.

(3.) The charges against appellant No. 2 Issa in the same case were that he had given such instigation.