High CourtsDivision Bench(1911) 03 BOM CK 0010

Emperor vs Mahomed Isaf Habib

Bombay High Court · Decided on 1 March 1911 · Citation: (1911) 13 BOMLR 200

HON’BLE JUDGES
N.G. Chandavarkar, J · Heaton, J
CASE NUMBER
Criminal Reference No. 3 of 1911

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Judgment

1 paragraphs · 97 words
1.

The prisoner, it is true, was tried separately for the two offences of cheating ; but he could have been tried at one trial for both: Section 234, Criminal Procedure Code; and in that case the sentences could have been legally ordered to run concurrently: Section 35, Criminal Procedure Code. In the present case, the trials took place on one and the same day and one after the other. So it was for all practical purposes one trial. The Court, therefore, does not consider the order of the trial Magistrate in this case to be illegal.