EMPEROR Vs. NARAIN

JUDGEMENT

(1.) AFTER perusal of the order of reference made by the Sessions Judge I am satisfied that this is a case in which the order of commitment should be quashed on a point of law. The absence of the certificate of the Political Agent as required by Section 188 of the Code of Criminal Procedure is in this instance an absolute bar to the trial of this case. See Queen-Empress v. Ram Sundar (1896) I.L.R., 19 All., 109. I quash the commitment proceedings accordingly.