KALI CHARAN SHARMA Vs. EMPEROR

JUDGEMENT

(1.) This case arise from an application made by Pt. Kalicharan Sharma under Section 99-B, Criminal P. C., as amended by Act, 36 of 1926.

(2.) The applicant is the author of a book written in Hindi and entitled "Bichitra Jiwan" which was first published at Agra in November 1923 and which purports to treat of the life of the prophet Mohammad.

(3.) In October last the Local Government of these provinces took action under the powers conferred by Section 99-A of the Code (as amended by the Act above mentioned) and declared the book to be forfeited to His Majesty on the ground that it contains matter the publication of which is punishable under Section 153-A, I. P. C.