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Judgment
1 paragraphs · 55 words
Lakshmana Rao, J.—The cart-track in question lies in the patta land of the petitioners, who claim a right to close it, and the proper course would be to proceed against them u/s 133, Criminal P.C. The conviction of the petitioners u/s 283, I.P.C., is therefore set aside and the fines if levied will be refunded.