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Judgment
2 paragraphs · 28 words
Prinsep, J.—It is a rule of this Court that, as a Court of Revision, it cannot interfere with an order of acquittal.
2.
Let the papers be returned.
High CourtsDivision Bench(1882) 05 CAL CK 0015
In Re: The Municipal Committee of Dacca
Calcutta High Court · Decided on 30 May 1882 · Citation: (1882) ILR (Cal) 895
- HON’BLE JUDGES
- Prinsep, J · O''Kinealy, J