RAM SUNDAR Vs. EMPEROR

JUDGEMENT

(1.) Ram Sundar was convicted under Secs.379 and 426., I.P.C., by a Special Magistrate of Mirzapur and sentenced to two months rigorous imprisonment and to a fine of Rs. 4 under Section 426 I.P.C.

(2.) The charge against the accused was that he with certain confederates had stolen a male goat belonging to Sukhdeo and had killed it.

(3.) The charge was framed against the accused on 21 February 1929. On that date the Magistrate did not ask the accused if he wished to cross-examine any of the witnesses for the prosecution who had already been examined.