JOGJIBAN GHOSE Vs. EMPEROR

JUDGEMENT

(1.) The three appellants were tried in the Court of the Additional Sessions Judge of Midnapore on charges framed under the Explosive Substances Act, 1908, and they have each been found guilty by the learned Judge who disagreed with both assessors.

(2.) Jogjiban Ghose was convicted under Section 4 (a), of the Act and has been sentenced to ten years transportation.

(3.) Santosh Chunder Das was convicted under Secs.4(a), 4(b) and 5 of the Act and he has been sentenced to ten years transportation under Section 4(a) and seven years transportation under Section 5, these sentences to run concurrently.