LAWS(PVC)-1919-1-128

JAMIL AHMAD Vs. MUHAMMAD ISHAQ

Decided On January 08, 1919
JAMIL AHMAD Appellant
V/S
MUHAMMAD ISHAQ Respondents

JUDGEMENT

(1.) FOR the reasons set out in the referring order of the learned Sessions Judge I direct that the order of the Magistrate by which the accused Muhammad Ishaq was directed to pay Rs. 5 compensation to the complainant be set aside. The money, if paid, will be refunded.