LAWS(PVC)-1923-3-221

EMPEROR Vs. RAM JATAN

Decided On March 29, 1923
EMPEROR Appellant
V/S
RAM JATAN Respondents

JUDGEMENT

(1.) I agree with the reasons given by the learned Sessions Judge and quash the commitment to Sessions. I send the case back to the District Magistrate of Gorakhpur, who will depute a Magistrate competent to try it other than Mr. Bhadkamkar. Let the papers be returned.