AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 24 words
Stuart, J.—I agree with the learned Sessions Judge and set aside the conviction and sentence and direct that the fine, if paid, be refunded.
High CourtsSingle Bench(1921) 08 AHC CK 0009
Baldeo Pandey vs Emperor
Allahabad High Court · Decided on 6 August 1921 · Citation: AIR 1921 All 168 : 64 Ind. Cas. 130
- HON’BLE JUDGES
- Stuart, J
- RESULT
- Dismissed