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Judgment
Subrahmania Ayyar, Officiating C.J.
The convictions in these oases are clearly sustainable. The place where the fish or mutton was sold was originally a recognized market. It was
closed under orders in 1888. No license having since been granted for the use of the place as a market, the sales conducted by the accused, in
respect of which the charges are made, are punishable u/s 197 of the District Municipalities Act, if the use of the place which is private property
was as a market, i.e., as a public place for buying and selling, such being the meaning of the term ""market"" in law (see Bouvier''s '' Law
Dictionary,'' volume II, p. 316). Even if it were otherwise, the accused were guilty of an offence u/s 194, Clause (2), of the Act as they without
license sold ""flesh"" or fish ""intended for food."" The petitions are dismissed.