High CourtsDivision Bench(1912) 01 BOM CK 0002

Emperor vs Dwarka Poonja

Bombay High Court · Decided on 11 January 1912 · Citation: (1912) 14 BOMLR 146

HON’BLE JUDGES
Chandavarkar, J · Batchelor, J
CASE NUMBER
(sic) Revision No. 361 of 1911

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Judgment

1 paragraphs · 59 words
1.

There is no evidence that the accused jumped into the well to commit suicide; his own version is that he jumped just to avoid and escape from the Police. The evidence shows that he came out of the well of his own accord. The Court therefore/quashes the conviction recorded against and sentence passed upon the accused Dwarka Poonja.