LAWS(PVC)-1912-7-171

BRIJBASI LAL Vs. EMPEROR

Decided On July 11, 1912
BRIJBASI LAL Appellant
V/S
EMPEROR Respondents

JUDGEMENT

(1.) READ the judgment by the Sessions Court of Saharanpur, dated May 15th, 1912. READ the Magistrate s explanation, dated May 29th, 1912. The view taken by the learned Sessions Judge is correct. The conviction and sentence are set aside. The fine, or any portion of it, if paid, will be returned.