LAXMAN CHANDRA GHOSE Vs. EMPEROR

JUDGEMENT

(1.) This is an appeal by seven accused who were tried on a charge of rioting armed with deadly weapons under Section 148, Indian Penal Code, one of them, Lakshman being also tried on a charge of murder, another Sufal on a charge under Section 324, and four of them Rasik, Makhan, Ananta and Dulal on a charge under Section 323.

(2.) The jury by a majority of 5 to 4 found all the accused guilty under Section 147, Lakshman guilty under Section 326, Sufal guilty under Section 324, and unanimously acquitted the four accused charged under Section 323.

(3.) Lakshman has been sentenced to four years, Sufal to one year and all the accused to six months rigorous imprisonment, the sentences of Laxman and Sufal to run concurrently.