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Judgment
2 paragraphs · 73 words
1.
The proceedings before the Deputy Magistrate were indisputably a, criminal trial and there is clear authority in In the matter of Ramasamy Chetty 27 M.P 510 : 1 Weir 787 : 1 Cri. L.J. 1087 for holding that the order of Spencer, J., declining to interfere with the conviction was also an order in a criminal trial. It follows that no Letters Patent appeal lies.
2.
The Letters Patent appeal is dismissed.