T A FERNANDEZ Vs. STATE

JUDGEMENT

(1.) THE Full Bench had declared the law that Section 350, Criminal P. C, did not apply to the Special Judge, before the Criminal Law Amendment Act, 2 of 1958, came into force. Under the provisions of that Act, the Central Act 46 of 1952 has Deen amended and Section 350, Criminal P. C. as amended was made applicable to Special Courts. In view of this amendment, the opinion of the Full Bench expressed in this case has been superseded by legislation and hence we are not reporting the judgment. Editor ). V. T. Rangaswami Aiyangar for P. N. Menon, for Appellant; Advocate General and Public Prosecutor, for the State.