AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 46 words
1.
It the sanction of the High Court is desired u/s 339(3), there should be a motion on behalf of the Crown--vide Queen-Empress v. Manick
Chandra Sarkar 24 C. 492. We, therefore, decline to do anything on the Sessions Judge''s letter. The records will be returned.