DIRAJADDI Vs. EMPEROR

JUDGEMENT

(1.) We make this Rule absolute on the authorities to which we are referred, namely, Bolai Dey v. Emperor,35 C 361 : 12 CWN 367 : 7 CrLJ 188; Puna Chandra Kundu v. Emperor,20 Ind Cas 750 : 17 CWN 978 : 14 CrLJ 494 : 41 C 7 and Kalai v. Kalu Chowkidar,27 C 366 : 4 CWN 252.

(2.) We set aside the convictions and sentences and direct that the bail bonds be discharged.