AI Structured Summary
Not yet generated for this judgment
Judgment
Horwill, J.
There is abundant evidence on 4he record that the petitioner and his rival used to arm themselves and their supporters and attempt to settle their
disputes ""by force with the result that breaches of the peace often resulted and were still more frequently threatened. Of the 19 express charges,
the Appellate Court found that the petitioner was guilty only of eight; but he accepted also the general evidence that the petitioner, i.e. Mana, led
local factions responsible for constant threat and bullying. It is argued that Section 110 (e) and (f), Criminal P.C. do not apply to factious leaders of
this type; but I cannot see that a man is any the less dangerous to the community because he lives in a house and owns lands. The petition is
dismissed.