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Judgment
5 paragraphs · 121 words
Miller, J.—The District Munsif should have complied with the provisions of Section 481 (2)-of the Code of Criminal Procedure, and though
his failure to do so seems to be only an irregularity which may be cured by Section 537 of the Code, yet, in the present case, there is no evidence
on the record from which it can be gathered what was the judicial proceeding or what was the stage of that proceeding which was interrupted.
2.
Moreover, it seems very doubtful whether the evidence established the fact that the noise was intended to be an interruption of the Court.
3.
I think, in the circumstances, the Sessions Judge's order cannot be said to be clearly wrong or to require interference.