PUBLIC PROSECUTOR Vs. VALLAI UDAYAN

JUDGEMENT

(1.) WE agree with the view taken by the learned Magistrate which is supported by the decision in Legal Remembrancer V/s. Trailokyanath Chatterjee A.I.R. 1922 Cal. 194. The note in the Century Dictionary that brick-kilns are to be distinguished from brick-clamps makes the matter absolutely clear. The appeal is dismissed. Jackson, J.

(2.) I agree. The Oxford Dictionary is to the same effect.