High CourtsSingle Bench(1940) 09 AHC CK 0005

Vishambhar Dayal Tripathi vs Emperor

Allahabad High Court · Decided on 20 September 1940

HON’BLE JUDGES
Thomas, C.J
CASE NUMBER
Criminal Appeals No''s. 450 and 482 of 1940

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Judgment

1 paragraphs · 107 words

Thomas, C.J.—The word "capitalists" is rather a vague phrase to denote a definite and ascertainable "class'' so as to come u/s 158-A of the Indian Penal Code. But where a person compares the taluqdars and the zamindars as a class and the money-lenders and the Government officials with tenants and states that the Government officials do not sympathies with their aims and excites the tenants to organize themselves as their Raj was coming in which the taluqdars and zamindars will have no share and that the taluqdars have deceived and betrayed the country into the hands of, the British Government, the case is covered by S. 153-A.