QUEEN Vs. GOLAK SING AND OTHERS

JUDGEMENT

(1.) I think the Sessions Judge's letter No. 253, paragraph 6, contains a sufficient sanction.

(2.) I wholly fail to see why this sanction is not sufficient. I cannot understand why a restricted construction should be put on the plain language of the proviso of section 169. Such sanction may be given at any time. The prisoners must be tried, and I think that there is no necessity for our interference.