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Judgment
The only point raised in this Criminal Revision Case is, that the Magistrate who tried the case, the Second Class Magistrate of Thirumangalam,
had not been empowered to try cases under the Opium Act, I of 1878, as required by Section 3 of the Act. We are referred to a Notification of
Government published in the Fort St. George Gazette under date 4th June 1915 which empowers the Second Class Magistrates mentioned therein
by virtue of their office to try cases under the Opium Act. The Second Class Magistrate of Thirumangalam is mentioned in the list appended to the
Notification. We entertain not doubt whatever that this is a ''special empowering'' of the person holding that office in virtue of his office within the
meaning of Section 39 of the Criminal Procedure Code and would satisfy the requirements referred to by the learned Judges in Mahomed Ksim v.
Emperor [1915] 2 L.W. 233.
The petition is dismissed.