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Judgment
1 paragraphs · 77 words
1.
In this case the petitioner was convicted by a Bench of five Magistrates, one of whom had not heard all the evidence. This vitiates the conviction-vide Section 530 of the Criminal Procedure Code, and Hardwar Singh Lal v. Khega Ojha 20 C.P 870 [followed in Queen-Empress v. Basappa 18 M.P 394 : 2 Weir 17 and Damri Thakur v. Bhowani Sahoo 23 C.P 194. The conviction and sentence are set aside, and a re-trial is ordered.