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Judgment
5 paragraphs · 100 words
Napier, J.—The accused in this case was charged with an offence u/s 26 of Act V of 1882. This offence is compound-able u/s 55 of the
Act. It is Admitted that the accused has paid Rs. 2 by way of compensation to the village monegar for the Forest Authorities.
2.
Section 53 provides that on such payment no farther proceedings shall be taken against such person. This section must mean that proceedings in
progress must lapse. That being so, the Magistrate had no jurisdiction to convict the accused. I set aside the conviction and order the fine to be
refunded.