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Judgment
4 paragraphs · 85 words
Spencer, J.—The Sub-Magistrate's direction that the sentence of two month's imprisonment for the offence u/s 225B of the Indian Penal
Code should taken effect after the expiry of the sentence which the accused Nos. 3 and 4 were undergoing for default to find security for good
behaviour, was illegal See. Joghi Kannigan v. Emperor 31 M.K 515 : 4 M.L.T. 223 : 8 Cri. L.J. 402. I direct that it be reckoned to commence
from the date of the Magistrate's order, viz., 9th April 1915.