High CourtsDivision Bench(1939) 11 MAD CK 0001

In Re: Kollapalle Subramanyam

Madras High Court · Decided on 16 November 1939 · Citation: AIR 1940 Mad 822

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

2 paragraphs · 45 words

Lakshmana Rao, J.—The signature of the petitioner; in the forwarding note does not necessarily prove that he was in possession of the

goods and his conviction u/s 486, I.P.C., cannot be sustained. It is therefore set aside and the fine if levied will be refunded.