MUTHIA NAIK Vs. EMPEROR

JUDGEMENT

(1.) PETITIONER s Vakil contends that the composition of an offence under Section 345 of the Code of Criminal Procedure with one of several accused persons has the effect of an acquittal of all the accused persons. We can find nothing in the section to support this interpretation and if this is really the meaning of the learned Judges in Chandra Kumar Das v. Emperor 7. C.W.N. 176, we must respectfully dissent. No other authority is quoted by petitioner.

(2.) THE petition is dismissed.