High CourtsDivision Bench(1918) 02 CAL CK 0034

Gahar Mahammed Sarkar and Others vs Pitambar Das

Calcutta High Court · Decided on 8 February 1918 · Citation: 47 Ind. Cas. 868

HON’BLE JUDGES
Smither, J · Charles Chitty, J

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In this case we think that the warrant, the execution of which is said to have been resisted, was illegal. The petitioners should not, therefore, have been convicted u/s 186, Indian Penal Code. We set aside the conviction and sentence and direct that the fines, if paid, be refunded.