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Judgment
Reilly, J.—The information given in the charge-sheet in this case is not very full, but I cannot say that it does not comply with the provisions
of Section 173, Code of Criminal Procedure. The contention that that section requires that an abstract of the evidence to be given by each of the
witnesses mentioned should be entered in the report or charge-sheet appears to me unsound. Nor is there, in my opinion, anything in the suggestion
that this form, of charge sheet prescribed by G. O. 3487 Law (General) dated 16th October, 1928 and published in the Fort Saint George
Gazette dated 23rd October, 1928, could not legally be prescribed u/s 173, Code of Criminal Procedure because it requires leas details to be
given than were required in the form previously prescribed. This petition is dismissed.