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Judgment
1 paragraphs · 68 words
Lakshmana Rao, J.—The prosecution of the petitioner was sanctioned by the Joint Magistrate and the appeal should not have been heard by the Joint Magistrate except with the permission of the Court to which an appeal lies from his Court. This petition is therefore allowed and the appeal is remanded to the District Magistrate of Salem for disposal by him or such other Magistrate as he may direct.