LAWS(PVC)-1922-3-30

EMPEROR Vs. DURGA PRASAD

Decided On March 30, 1922
EMPEROR Appellant
V/S
DURGA PRASAD Respondents

JUDGEMENT

(1.) FOR the reasons stated in the referring order of the Sessions Judge, I set aside the conviction and sentence of the accused, Durga Prasad, and direct that he be re-tried before a competent Magistrate along with the two other accused, namely, Sahai and Madho, in whose case a re-trial has been directed by the learned Sessions Judge.