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Judgment
2 paragraphs · 86 words
Kanhaiya Lal, J.—A notice was issued by a police officer u/s 160 of the Criminal P.C., requiring the petitioner Bahadura to attend the enquiry. He is said to have refused to take the notice. He has been tried and convicted of an offence u/s 173 of the Indian Penal Code. This does not, however, amount to an offence of intentionally preventing service: Sahdeo Rai v. Emperor AIR 1918 All 409.
2.
The conviction and sentence are, therefore, set aside. The fine, if paid, will be refunded.