ACHUTHAN KADALAYI Vs. STATE

JUDGEMENT

(1.) This is a revision petition by the accused in a case. The alleged defect is non production of a stamped vakalath. According to the Rules in force in Madras on the subject which are applicable to this case, neither a stamped vakalath nor a vakalath is necessary. S.72 (2) of the Court Fees Act and Art.28 of the Madras Criminal Rules of Practice make this clear. According to the decision reported in 1924 M.W.N. 51 a vakalath is unnecessary when an accused files an appeal. The learned public prosecutor who brought these provisions to my notice stated that there is no defect.

(2.) I order accordingly.