High CourtsSingle Bench(1911) 01 MAD CK 0044

K. Narasimha Chariar and Another vs Pillanna and Others

Madras High Court · Decided on 16 January 1911 · Citation: 9 Ind. Cas. 289

HON’BLE JUDGES
Munro, J

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Judgment

1 paragraphs · 52 words

Munro, J.—I doubt if the order of the Magistrate can be considered a "decision" under Section 145, Criminal Procedure Code, and, that being so, costs could not be awarded u/s 148 of the Criminal Procedure Code. The order as to costs is set aside, and the costs, if paid, will be refunded.