High Courts(1924) 06 CAL CK 0048

Budhu Koiri vs King Emperor

Calcutta High Court · Decided on 26 June 1924 · Citation: AIR 1925 Cal 538

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Judgment

1 paragraphs · 54 words
1.

This Rule must be made absolute. The learned Additional Presidency Magistrate, after the accused hag-pleaded not guilty, was not justified in convicting him on the report of the Court doctor without taking any evidence. The conviction and sentence passed on the petitioner are set aside and the fine, if paid, will be refunded.