GOUR CHANDRA DAS Vs. EMPEROR

JUDGEMENT

(1.) These are the appeals of of two persons Gour Chandra Das and Satish Chandra Dang. The two appellants were tried by a Special Tribunal appointed under Bengal Criminal Law Amendment Act, 1925 on charges under Section 120-B, I.P.C. of conspiring to commit offences punishable under Section 4-B and Section 5, Explosive Substances Act and also under Section 19-F, Indian Arms Act and also on substantive charges under the same sections and were sentenced to various terms of imprisonment on these charges.

(2.) The facts of the case are briefly these: the police in consequence of certain information received searched the house of Gour Chandra Das at 191, Babudanga Eoad on the early morning on 27 August when certain articles which the prosecution contend were bombs and pistols were discovered. Gour Chandra made a statement as the result of which the house of Satish Chandra Dang at 15, Kaldanga lane was also searched and Satish Chandra Dang was arrested. Satish also made certain statements. The result was that the two persons were put upon their trial as stated above. Gour Chandra pleaded not guilty to a conspiracy to commit offences punishable under Section 4-B, Section 5, Explosive Substances Act and under Section 19-F, Arms Act, and pleaded guilty to the other charges. Satish pleaded not guilty to all the charges.

(3.) The main evidence which may be considered as practically the whole evidence in the case is the statements of the two accused persons and also the finding of the articles in Gour Chandra's house.