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Judgment
4 paragraphs · 86 words
Sankaran Nair, J.—I agree with the District Magistrate that an inquest report is not a statement within the meaning of Section 180 of the
Indian Penal Code and refusal to sign such a report is not an offence punishable under the Penal Code. He is also right in holding that Village Head
acting under Sections 174 and 175, Criminal Procedure Code, has only the powers of a Police officer specified in Section 175. The conviction is
accordingly set aside and the fine levied will be refunded.