High CourtsSingle Bench(1915) 04 MAD CK 0068

In Re: Chagantipati China Basavapp

Madras High Court · Decided on 28 April 1915 · Citation: AIR 1916 Mad 624(1) : 29 Ind. Cas. 544 : (1915) 2 LW 532

HON’BLE JUDGES
Napier, J

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Judgment

1 paragraphs · 54 words

Napier, J.—There is no provision in Section 14 of the Indian Arms Act requiring a person to deposit a spear: and no other basis for the conviction is put forward by the Magistrate. The conviction and sentence are set aside. The fine should be refunded and the spear should be returned to the accused.