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Judgment
1 paragraphs · 18 words
1.
The Court sets aside the conviction and sentence and orders the fine, if paid, to be refunded.
High CourtsDivision Bench(1906) 07 BOM CK 0002
Emperor vs Joti Babu
Bombay High Court · Decided on 19 July 1906 · Citation: (1906) 8 BOMLR 549
- HON’BLE JUDGES
- Lawrence Jenkins, J · Heaton, J
- CASE NUMBER
- Criminal Reference No. 40 of 1906