LAWS(PVC)-1918-2-8

GAHAR MAHAMMED SARKAR Vs. PITAMBAR DAS

Decided On February 08, 1918
GAHAR MAHAMMED SARKAR Appellant
V/S
PITAMBAR DAS Respondents

JUDGEMENT

(1.) IN this case we think that the warrant, the execution of which is said to have been resisted, was illegal. The petitioners should not, therefore, have been convicted under Section 186, INdian Penal Code. We set aside the conviction and sentence and direct that the fines, if paid, be refunded.