TIRUMANA GOUNDAN Vs. EMPEROR

JUDGEMENT

(1.) WE concur in the view expressed in Forbes V/s. Ali Haider Khan and Khushal Jeram v. Emperor , that failure to comply with a mandatory provision of law is not necessarily an illegality that vitiates the proceedings, The question is whether the failure has been prejudicial to the accused. WE see no reason to conclude that it has been prejudicial in this instance. The petition is dismissed.