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Judgment
6 paragraphs · 117 words
Sadasiva Aiyar, J.—I think that the accused need not have been asked to give security for more than one year, which is contemplated by the
Legislature as the longest limit to be adopted except in very bad cases.
2.
I, therefore, reduce such period to one year and the period to be mentioned in the consequent order of imprisonment on default to one year.
3.
The error of the Magistrate in committing the accused to prison pending this Court's orders instead of directing his detention in prison is noted.
The period for which the accused has already been in prison will be treated as having boon spent in prison, though the order of committal passed
just now.