High CourtsDivision Bench(1908) 08 MAD CK 0003

G. Subrahmania Aiyar vs Emperor

Madras High Court · Decided on 28 August 1908 · Citation: 4 Ind. Cas. 871

HON’BLE JUDGES
Miller, J · Abdur Rahim, J

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Judgment

3 paragraphs · 48 words
1.

We are of opinion that the order appealed against is not a judgment within the meaning of Clause 15 of the Letters Patent and it is an order in a

criminal trial within the meaning of that clause.

2.

Therefore no appeal lies. The appeal is dismissed.