LAWS(PVC)-1912-3-169

EMPEROR Vs. KASSIM ISUB SAB

Decided On March 14, 1912
EMPEROR Appellant
V/S
KASSIM ISUB SAB Respondents

JUDGEMENT

(1.) APPLYING the principle of Section 79 of the Indian Penal Code, the Court reverses the conviction and sentence and directs the fine, if paid, to be refunded.