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Judgment
1 paragraphs · 113 words
1.
We have examined the record. We are not of opinion that the hoisting of what is called the national flag'' in the circumstances disclosed over a shop or refusal to take it down at the request of the Police amounts to assisting the operations of an unlawful association or is an offence u/s Ram Prasad Vs. Emperor, , of the Criminal1 Law Amendment Act, 1908, [See in this connection the case of Ram Prasad Vs. Emperor, , which is on all fours with the present case]. The result, therefore, is that the convictions of and the sentences passed on the petitioners are set aside and the fines, if paid, will be refunded.