LAWS(PVC)-1915-7-15

CHEMIKKALA CHINNA BALI Vs. EMPEROR

Decided On July 30, 1915
CHEMIKKALA CHINNA BALI Appellant
V/S
EMPEROR Respondents

JUDGEMENT

(1.) THE conviction is clearly wrong. As pointed out by this Court on a previous occasion, the Magistrate was bound to give notice to the Police Inspector in charge of the case before disposing of it.

(2.) THE conviction is set aside. I direct the Magistrate to re-hear the appeal after giving notice to the Inspector.