PANNALALL MARWARI Vs. TMKRISHNASWAMI PILLAI

JUDGEMENT

(1.) THE Additional District Magistrate had no jurisdiction to quash the charges framed by the Stationary, Sub-Magistrate and his order under Section 436, Criminal P.C., is set aside. But the offence, if any, does not fall under Section 409, Indian Penal Code, and the case will go back to the Stationary Sub-Magistrate of Kumbakonam for disposal according to law.