MUCHI MIAN Vs. EMPEROR

JUDGEMENT

(1.) In this case the petitioner has been convicted under Section 216 of the Indian Penal Code and sentenced to six. months rigorous imprisonment,

(2.) It appears that the petitioner s brother one Azizar Rahman was charged with the commission of an offence punishable under Section 411, Indian Penal Code, that to the knowledge of the petitioner first warrants for Azizar s arrest and then a proclamation under the provisions of Section 87 of the Code of Criminal Procedure had been issued by a Magistrate. It also appears that the proclamation had been duly published at the house in which the two brothers as joint owners used to reside.

(3.) On the 23rd September 1916, on information received, an Inspector of Police with a sergeant and a posse of constables proceeded to his house and interviewed the petitioner.