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Judgment
1 paragraphs · 23 words
1.
We agree with the Sessions Judge in the conclusions at which he has arrived. We accordingly set aside the conviction and sentence.
High Courts(1897) 05 CAL CK 0008
Jasimaddin Sheikh vs Ichohak Mistri
Calcutta High Court · Decided on 3 May 1897
- CASE NUMBER
- Criminal Reference No. 90 of 1897