LAWS(MAD)-1938-3-1

CROWN PROSECUTOR Vs. DORAISWAMI NAICKER

Decided On March 16, 1938
CROWN PROSECUTOR Appellant
V/S
DORAISWAMI NAICKER Respondents

JUDGEMENT

(1.) THERE is no provision of law empowering the court to award compensation to an acquitted accused out of the fine imposed on a convicted accused and the order of the Honorary Presidency Magistrate is unsustainable. It is therefore set aside and the compensation, if paid, to the second accused will be recovered.