EMPEROR Vs. ARJUN AMBO KATHODI

JUDGEMENT

(1.) WE must accept the District Magistrate's view in this reference, which is in accordance with the ruling this Court in Queen Empress V/s. Tulshya Bahiru (1898) Unrep. Cr. C. 970, with V/s. Emperor V/s. Muthttkomaran (1903) I.L.R. 27 Mad. 525 and Joghi Kannigan V/s. Emperor (1903) I.L.R. 27 Mad. 525.

(2.) WE must, therefore, make the sentences concurrent in the present case. Record and proceeding to be returned with the order.