AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 80 words
Curgenven, J.—The fact that the President of the Bench was among those who thought the accused were not guilty was no reason why on
their being found guilty by a majority of the Bench, he should not vote on the question of sentence. That being so, his casting vote settled the
sentence at Rs. 25 instead of Rs. 10 and so far as I can see the procedure in doing so was perfectly legal. The criminal revision case is dismissed.