BIKARAMA PRASAD TEWARI Vs. EMPEROR

JUDGEMENT

(1.) THIS is an application to revise an order of the Sessions Judge of Gorakhpur taking action under Section 476 of the Criminal Procedure Code. It appears that a certain suit was tried by a Bench of Honorary Munsifs, The decree passed by them was appealed from. The appeal was transferred to the Court commit Hold due to tiff problem