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Judgment
4 paragraphs · 74 words
Jackson, J.—It must be held that a village Court executing u/s 48 of Act I of 1889, a decree by way of distraint is a village Court as defined
in the Act, and the village munsif if he himself distrains is still acting as Judge of that Court. Therefore, sanction for his prosecution is necessary u/s
197 of the Code of Criminal Procedure.
2.
The petition is therefore allowed as regards accused No. 2.