KARAMATULLAH Vs. EMPEROR

JUDGEMENT

(1.) I accept the reference in this case and direst that the convictions be quashed and the fines, if paid, be refunded.

(2.) WITH reference to the practice mentioned by the Magistrate, the attention of the District Magistrate should be drawn to the matter and some circular issued to prevent the repetition of this mistaken practice, so that warrants may be signed in accordance with the provisions of the Coda in future.