STATE OF MADHYA PRADESH Vs. MUMTAZ ALI FAIZ ALI

JUDGEMENT

(1.) THESE appeals Nos. 111 to 123 of 1958 are preferred by the State Government under Section 417 of the Cr. P. C. against the orders of acquittal recorded by the additional District Magistrate, Mandsaur. The accused in all these cases were prosecuted for an offence under Section 3 (2) (c) and 14 of the Foreigners Act, 1946, read with Foreigners Laws Amendment Act, 1957.

(2.) QUESTIONS involved in all these cases are almost common but for slight variation as to facts. It is therefore considered proper to deal with them together and to dispose them of by this judgment.

(3.) IN order to facilitate consideration of the principal question involved in these cases it is considered convenient to deal with the case of Mumtazali referable to criminal Appeal No. 111 of 1958 and the conclusions arrived at on the basis of contentions raised on either side will be applied to the rest of the cases,