GANAPATHI HEDGE Vs. EMPEROR

JUDGEMENT

(1.) THE accused was prosecuted for not registering annually his motor vehicle as required by Rule 30 (1) of the Madras Motor Vehicles Rules 1923. THE Sub-Magistrate acquitted him holding that annually means once some time in 1926, once some time in 1927, and so on. I am not prepared to say that this was wrong. If the time was strictly to run for twelve months it would have been said so--vide form G condition 1.

(2.) ACCORDINGLY the appeal is dismissed.