High CourtsDivision Bench(1939) 11 MAD CK 0010

In Re: Kuruba Anjanappa and Another

Madras High Court · Decided on 21 November 1939 · Citation: AIR 1940 Mad 892 : (1940) 52 LW 345

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

2 paragraphs · 36 words

Lakshmana Rao, J.—The enquiry held by the District Judge was a departmental enquiry and Section 476, Criminal P.C., is not applicable.

The appeal is therefore allowed and the complaint filed against the appellants will be withdrawn.