EMPEROR Vs. JAFFAR HAJI ISMAIL

JUDGEMENT

(1.) In this case the accused has been fined Rs. 20, for carrying meat in a bullock cart exposed to public view contrary to the provisions of Section 66 (1) of the Cantonment Code, 1899.

(2.) The accused is a meat contractor and although the Cantonment Magistrate has found him responsible for the act of his servant in carrying meat, which had been condemned by the Cantonment Authorities, in a cart exposed to public view, it is not found that the meat was so carried with the knowledge of the accused.

(3.) The question of the accused's liability must turn upon the interpretation to be placed upon Section 66 (1) (a) (vi), which provides that "whoever in any street or public place within the cantonment carries meat exposed to public view," shall be punishable.