LAWS(PVC)-1941-1-53

PUBLIC PROSECUTOR Vs. KARUPPANA KONE

Decided On January 23, 1941
PUBLIC PROSECUTOR Appellant
V/S
KARUPPANA KONE Respondents

JUDGEMENT

(1.) THIS is an appeal by the Provincial Government against an appellate order of acquittal. The respondents were convicted of offences under Section 147 and Secs.323 and 379 read with Section 149, Indian Penal Code and an appeal was filed by them on 12 July 1940. The appeal was allowed the same day without notice to the officer appointed by the Provincial Government under Section 422, Criminal P.C. and the appellate order of acquittal cannot be sustained. It is accordingly set aside and the appeal is remanded to the District Magistrate of Ramnad for disposal according to law by him or such other Magistrate as he may direct.