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Judgment
5 paragraphs · 93 words
Panchapakesa Aiyar, J.—I see no reason to interfere in revision in this case. Hurling down a bundle of bangles of a fellow passenger and
breaking them will not allow a passenger, even though he is a railway official travelling in the train, not liable u/s 120, Railways Act, as such an act
is not an act done or doable by a railway servant as such and the ruling in Gurunath Shankar Godkhindi Vs. Emperor, will not apply. There is no
illegality or failure of justice in this case.
2.
The petition is dismissed.