EMPEROR Vs. BHAGWANDAS KANJI

JUDGEMENT

(1.) This case comes before us for review and for the determination of certain points of law, on a certificate by the Advocate General in terms of Section 30 of Act II of 1864 (an Act to provide for the administration of Civil and Criminal Justice at Aden).

(2.) The case was originally tried and decided by Lieut. Mosse, First Class Magistrate, whose decision was confirmed on appeal by the Resident. Aden.

(3.) A preliminary objection was taken on behalf of the Crown by the Government Pleader-that the enactment above cited ( Section 30 of Act II of 1864), relates, only to cases tried in the first instance by the Resident himself-and does not extend to cases which the Resident has only heard on appeal.