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Judgment
1 paragraphs · 103 words
Munro, J.—There is evidence to support the conviction. The Magistrate should have recorded his reasons for transferring the case to his own file, but his omission to do so is only an irregularity, and it is not shown that the accused has been in any way prejudiced--the omission to record reasons is not sufficient ground for setting aside the order of transfer, Prakas Chunder Dutt v. Emperor 34 C.k 918. There is nothing in Section 528 to prevent the Magistrate from transferring the case to his own file; he had first transferred it to the file of the Sub-Magistrate. The petition is dismissed.