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Judgment
2 paragraphs · 48 words
Lakshmana Rao, J.
The offence u/s 409, I.P.C. is not triable by the Magistrate of the Second Class and the alteration of the conviction to one u/s 409 read with Section 109, I.P.C. is illegal. The conviction of the petitioner is therefore set aside and he is acquitted.