MEENAKANTI ROSAYYA Vs. KING-EMPEROR

JUDGEMENT

(1.) THE fact that the President of the Bench was among those who thought the accused were not guilty was no reason why, on their being found guilty by a majority of the Bench, he should not vote on the question of sentence. That being so, his casting vote settled the sentences at Rs. 25 instead of Rs. 10 and so far as I can see the procedure is doing so was perfectly legal. THE criminal revision petition is dismissed.