K N JOGLEKAR Vs. EMPEROR

JUDGEMENT

(1.) These are applications for bail on behalf of accused persons involved in the Meerut conspiracy trial. In the words of the Magistrate : " the charge brought against the accused is one under Part 2 of Section 121-A, I. P. C, namely that they conspired to deprive the King of his sovereignty of British India.

(2.) The maximum punishment that can be imposed under this section, when the offence as well as its gravity are established, 13 one of transportation for life. In practice the severity of the sentence would vary with the degree of the seriousness of the acts done by each accused who is convicted.

(3.) The complaint was filed by a police officer against 33 accused persons on 15th March 1929 and all the accused except one were arrested within a week of that date. The inquiry begin in June 1929 and 32 accused persons were committed to the Court of Session in January 1930. One accused person was discharged. The Sessions trial started in that very month and has not yet been completed. The prosecution evidence has however been concluded and the statements of the accused are being recorded. It is expected that the termination of the trial will take several months more.