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Judgment
5 paragraphs · 107 words
Lakshmana Rao, J.—The offences disclosed are triabel by a Second Class Magistrate and it is not stated that he cannot adequately deal
with them. That the case is counter to Preliminary Register Case No. 4 of 1938 which has to be committed to the Sessions is not a sufficient
reason for treating it also as a Preliminary Register case. Vide In re Mounaguruswami Naicker (1932) 64 M.L.J. 150 : ILR 56 Mad. 159 , and the
order of the Sub-Magistrate converting the case into a Preliminary Register case cannot be sustained. It is therefore set aside and the case will be
dealt with as a Calender Case.