High CourtsSingle Bench(1922) 10 MAD CK 0009

In Re: Manikonda Lingayya and Another

Madras High Court · Decided on 13 October 1922 · Citation: 75 Ind. Cas. 985

HON’BLE JUDGES
Wallace, J

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Judgment

4 paragraphs · 97 words

Wallace, J.—The refusal of the Sub-Divisional Magistrate to entertain the appeal unless a vakalat was filed, although a memo. of

appearance was put in was clearly wrong [See In re Munirama Reddi 5 M.L.T. 290 : 9 Cr. L.J. 305] and contrary to Rule 141 of Criminal Rules

of Practice. In any case, the appeal had been already entertained by a proper Court and was then transferred to him for disposal.

2.

The order of the Sub-Divisional Magistrate is set aside. He is directed to admit and hear the appeal and dispose of it according to law.