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Judgment
3 paragraphs · 56 words
Lakshmana Rao, J.—The complainant was cheated and parted with the money at Trichinopoly and the case can be tried by the Sub-
Divisional Magistrate of Trichinopoly - vide Section 182 of the Code of Criminal Procedure. The records will therefore be returned and the Sub-
Divisional Magistrate will proceed with, the case in accordance with law.