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Judgment
1 paragraphs · 58 words
Lindsay, J.—For the reasons stated in the referring order of the Sessions Judge, I set aside the conviction and sentence of the accused, Durga Prasad, and direct that he be re-tried before a competent Magistrate along with the two other accused, namely, Sahai and Madho, in whose case a re-trial has been directed by the learned Sessions Judge.