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Judgment
5 paragraphs · 105 words
1.
Section 403, Criminal Procedure Code, cannot be applied here as Clause (4) of that section allows a second prosecution for an offence
constituted by the same acts if the Court by which he was first tried was not competent to try the offence subsequently charged. In this case, the
accused were acquitted on the former occasion by a Third Class Magistrate who has no jurisdiction to try the charges now made. The point was
considered in the case reported in In re, Venkatranga Josiar (1917) 40 IC 291 and following that ruling, I hold the Lower Court''s order is right
and dismiss this petition.