SETH, J. - (1.) THE applicants have been convicted of an offence under Section 17 (2), Criminal Law Amendment Act (Act XIV [14] of 1908). It has been found that they were members of a procession which paraded through the town of Kasganj, shouting Rashtriya Swayam Sewak Sangh slogans. It has also been found that the three applicants were members of the Sangh which had been declared to be an illegal body by the Government.
(2.) THE question for consideration is whether all these acts are offences under Section 17 (2), Criminal Law Amendment Act. Section 17 (2), Criminal Law Amendment Act reads as follows : "Whoever manages or assists in the management of an unlawful association, or promotes or assists in promoting a meeting of any such association, or of any members thereof as such members, shall be punished with imprisonment for a term which may extend to three years, or with fine, or with both."
(3.) THERE is no proof that the applicants managed or assisted in the management of the unlawful association. It has also not been proved that they were the promoters of the meeting or they assisted the promoters of the meeting in any way. Assisting the promoters of the meeting would undoubtedly mean assisting them in the promotion of the meeting and not any other thing. The applicants have not, therefore, been proved to have committed any offence under Section 17 (2) of the Act. They are, however, guilty of an offence under Section 17 (1) of the Act, according to which the membership of an unlawful association or taking part in meetings of any such association is an offence. The applicants have been proved to be members of an unlawful association. It has also been proved that they took part in its meeting. The conviction of the applicants should, therefore, be altered from a conviction under Section 17 (2) to a conviction under Section 17 (1), Criminal Law Amendment Act (Act XIV [14] of 1908).;