High CourtsSingle Bench(1910) 04 MAD CK 0052

Emperor vs Varadan and Another

Madras High Court · Decided on 18 April 1910 · Citation: 7 Ind. Cas. 415

HON’BLE JUDGES
Miller, J

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Judgment

1 paragraphs · 58 words

Miller, J.—The Magistrate should have reduced the sentence when setting aside the conviction for one of the offences in respect of which the sentence was imposed. Otherwise according to the decisions he must be held to have enhanced it. The Sessions Judge does not suggest that the punishment awarded is excessive. I reduce the sentence by seven days.