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Judgment
1 paragraphs · 62 words
Burn, J.—The question of the propriety of the conviction u/s 341 of the Indian Penal Code is the only point argued before me. The facts found are that the petitioner twice stopped the complainant by force, catching hold of his bandy bull. This is quite enough to sustain the conviction u/s 341 of the Indian Penal Code. This petition is accordingly dismissed.