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1 paragraphs · 26 words
Ryves, J.—For the reasons given by the learned Sessions Judge, I accept the reference, acquit the accused and direct that the fine, if paid, be refunded.
High CourtsSingle Bench(1922) 02 AHC CK 0013
Bohra Birbal vs Emperor
Allahabad High Court · Decided on 10 February 1922 · Citation: 65 Ind. Cas. 864
- HON’BLE JUDGES
- Ryves, J