High CourtsFull Bench(1932) 07 BOM CK 0006

Emperor vs Ramchandra Ganesh Khadkikar

Bombay High Court · Decided on 21 July 1932 · Citation: (1932) 34 BOMLR 1676

HON’BLE JUDGES
Nanavati, J · John Beaumont, J · J, J · Broomfield, J
CASE NUMBER
Criminal Revision No. 153 of 1932

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Judgment

1 paragraphs · 51 words

John Beaumont, Kt., C.J.—The trial being by a First Class Magistrate, and not by a Special Magistrate, the fine of Rs. 1,500 is in excess of the sum which he was entitled to impose. We must reduce the fine to the limit of Rs. 1,000. The sentence in default will remain.