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Judgment
2 paragraphs · 115 words
1.
This is a rule, calling upon the Magistrate of the District to show cause why the conviction and sentence in this case should not be set aside. The Petitioner has been convicted of an offence under sec. 34 of the Court fees Act, namely, of having sold a court-fee stamp of eight annas. The facts do not disclose the commission of any such offence. It appears that the Petitioner never sold the stamp at all. He transferred it to another person and was going to take another stamp in exchange, but there was no sale. The conviction therefore cannot stand.
2.
We set it aside and direct that the fine, if paid, be refunded.