High CourtsDivision Bench(1908) 01 BOM CK 0023

Emperor vs Chinto Bhairava

Bombay High Court · Decided on 16 January 1908 · Citation: (1908) 10 BOMLR 93

HON’BLE JUDGES
Knight, J · Chandavarkar, J
RESULT
Allowed
CASE NUMBER
Criminal Reference No. 100 of 1907

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 172 words

Curiam, J.—Mr. Khare, the learned pleader for the opponent, in showing cause why the sentence should not be enhanced, asks us to allow him to discuss the evidence and satisfy us that his client has been wrongly convicted. But we cannot allow that as it has been the invariable practice of this Court in such cases to accept the conviction as conclusive and to consider the question of enhancement of sentence on that basis. That practice has been consistently adhered to by this Court for over 25 years now, and ought, we think, to be followed. It was open to the opponent to apply for revision of the conviction but having failed to avail himself of that, he cannot be permitted to assail the conviction in a proceeding where the sole question is whether the sentence passed by the lower Court is adequate or not. We enhance the sentence to one of rigorous imprisonment for two months in addition to the sentence of fine passed by the Magistrate which is to remain.