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Judgment
3 paragraphs · 65 words
Lakshmana Rao, J.—The case against the petitioners was that they prevented the complainant from opening a sluice which had been closed
about a fortnight before the date of occurrence and as rightly conceded, this would not amount to an offence u/s 430, Penal Code. The conviction
of the petitioners u/s 430, Penal Code, is therefore set aside and the fines if levied will be refunded.