High CourtsSingle Bench(1911) 01 MAD CK 0046

In Re: Chode Balavi Ramasawmi and Others

Madras High Court · Decided on 25 January 1911 · Citation: 9 Ind. Cas. 340(1)

HON’BLE JUDGES
Wallis, J

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Judgment

1 paragraphs · 36 words

Wallis, J.—I agree with the decision in Reg. v. Kalubhai Meghabhai 7 B.H.C.R.C.C. 35 that no appeal lies as to the accused who were fined Rs. 50. The criminal revision petition of the others is dismissed.