KRISHNA PANNADI Vs. EMPEROR

JUDGEMENT

(1.) The petitioner has been sentenced to one year's rigorous imprisonment for stabbing a man in the neck with a spear, and 6 months rigorous imprisonment concurrently for hurting a man in S C. No. 158 of 1923, Coimbatore. In S.C. No. 157 of 1928 he was the complaint, with the plea that certain of the prosecution witnesses in S.C. No. 158 had set upon him.

(2.) There is no clear law as regards the procedure in counter cases, a defect which the legislature ought to remedy.

(3.) It is a generally recognized rule that such cases should be tried in quick succession by the same Judge, who should not pronounce judgment till the hearing of both cases is finished.