High CourtsDivision Bench(1912) 03 BOM CK 0017

Emperor vs Kassim Isub Sab

Bombay High Court · Decided on 14 March 1912 · Citation: (1912) 14 BOMLR 365

HON’BLE JUDGES
N.G. Chandavarkar, J · Batchelor, J
CASE NUMBER
Criminal Reference No. 4 of 1912

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Judgment

1 paragraphs · 28 words
1.

Applying the principle of Section 79 of the Indian Penal Code, the Court reverses the conviction and sentence and directs the fine, if paid, to be refunded.