AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 96 words
1.
Section 10 of Regulation II of 1816 authorizes the Village Magistrate to sentence a person guilty of certain offences of a trivial nature to
confinement in the village choultry for a period not exceeding 12 hours. In this case the accused was sentenced and placed in confinement in front
of a temple which is said to be a public place in the village of Vellayathambar. The Village Magistrate has power only to enforce the sentence of
confinement in the village choultry and no where else (see 1 Weir 924). The sentence is therefore set aside.