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Judgment
1 paragraphs · 25 words
1.
For the reasons given by the District Magistrate the Court quashes the conviction and sentence and directs that the fine, if paid, be refunded.
High CourtsDivision Bench(1908) 02 BOM CK 0019
Emperor vs Datta Khetar Desai
Bombay High Court · Decided on 11 February 1908 · Citation: (1908) 10 BOMLR 284
- HON’BLE JUDGES
- Knight, J · Chandavarkar, J
- RESULT
- Allowed
- CASE NUMBER
- Criminal Reference No. 9 of 1908