CROWN PROSECUTOR Vs. SUBRAYA NAICKER

JUDGEMENT

(1.) THIS case is governed by the decision in Veeraraghavulu V. President Corporation of Madras 34 M. 130 : 7 Ind. Cas. 743 : M.W.N. 583 : 8 M.L.T. 305 : 20 M.L.J. 773 : 11 Cr. L.J. 521. We set aside the order of acquittal and direct the Presidency Magistrate to re-try the case and dispose of it in accordance with law.