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Judgment
3 paragraphs · 63 words
Lakshmana Rao, J.—The Sub-Magistrate should have committed the accused to the Court of Session u/s 348, Criminal P.C., and the
irregularity could have been cured by the Sub-divisional Magistrate by a reference to the District Magistrate under Rule 97 of the Criminal Rules of
Practice and Orders. But the materials on record do not warrant further proceedings and the records will be returned.