AIR 1941 LAHORE 165

Lahore High Court

Hon'ble Judge(s): Skemp , J

(A) Defence of India Act (35 of 1939) , R.34(6)(d)— Rules under - Accused in course of speech saying that General Dyer played holi with blood of Indians - Accused held guilty under R.34(6)(d). The accused made a speech at a meeting held on "Jallianwala Bagh Martyrs' Day" in the course of which he was reported as having said that General Dyer played holi with the blood of Indians: Held that to say that a British officer of high rank "played holi with the blood of Indians" did bring Government into hatred and contempt. The accused was therefore guilty under R.34 (6) (d):(Para 166C2) (B) Criminal P.C. (5 of 1898) , S.439— Error in interpreting judgment with misleading headnote can be pointed out. @page-Lah 166 High Court in revision can point out an error in interpreting a judgment with a misleading headnote.(Para 166C2) (C) Defence of India Act (35 of 1939) , R.34(6)(k)— Speech held offended against R.34(6)(k). Rules under - An accused in course of a speech used words somewhat to the following effect: 'It is rumoured that the German will attack India. Why should the German bomb India? He says that if....