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Judgment
1 paragraphs · 90 words
1.
This case raises the same point as Criminal Revision Case No. 691 of 1922 Ponnusami Odayar v. Ramasami Thevan 1924 Mad. 15 the only difference being that it was tried summarily under Chapter XXII. In our judgment, there is no difference between summary trials of summons cases and the ordinary trials of summons cases. This petition must be dismissed. The sentence is light but in the circumstances as he has already been released and only has a few more days to serve we reduce the entence to 11 days.