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Judgment
1 paragraphs · 47 words
1.
This case merely followed the interpretation put on Section 437 of the Criminal Procedure Code in the cases of Chundi Churan Bhuttacharjea v. Hem Chunder Banerjee ILR Cal. 207; Jeebunkristo Roy v. Shib Chunder Dass ILR Cal. 1027; and queen-Empress v. Amir Khan ILR Mad. 336