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Judgment
1 paragraphs · 22 words
Stuart, J.—I agree with the learned Sessions Judge set aside the conviction and sentence and direct that the fine, paid, be refunded.
High CourtsSingle Bench(1924) 01 AHC CK 0044
Emperor vs Kanhai Lal
Allahabad High Court · Decided on 29 January 1924 · Citation: (1924) ILR (All) 354
- HON’BLE JUDGES
- Stuart, J
- RESULT
- Disposed Off