RAM SUBHAG SINGH Vs. EMPEROR

JUDGEMENT

(1.) This is a Rule calling upon the District Magistrate to show cause why the conviction and sentence passed upon the petitioner should not he set aside.

(2.) The petitioner was charged along with others of having committed an offence punishable under Section 147 of the Indian Penal Code. He was also charged with having caused hurt to two persons, Khalifa Ahir and Rambilas Lal, and thereby having committed an offence under Section 323 of the Indian Penal Code. Only one charge was framed against the petitioner in respect of the hurt caused to these two persons. The petitioner having been convicted and sentenced on the charges framed against him applied for and obtained the present Rule.

(3.) The only question for our decision is, whether the charges of committing hurt against two persons having been charged in one charge renders the trial illegal.