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Judgment
Venkatasubba Rao, J.—The appellate Magistrate erred in treating as evidence against the first accused admissions of the second accused.
u/s 167 of the Indian Evidence Act, the improper admission of evidence is not ground of it sell for a reversal of any decision, if it appears to the
Court that, independently of the evidence improperly admitted, there is sufficient evidence to justify the decision. If I were competent to dual with
facts, I should ignore the evidence which ought not to have admitted, and then consider whether there still remains sufficient evidence to support
the conviction, see Mohur Singh v. Ghureeba (1871) 15 W.R. 8. But I am dealing with the matter in revision and I cannot adopt this course.
Ordinarily in such circumstances, the case will be remanded and the Magistrate will be directed to give a finding with reference to admissible
evidence only. But unfortunately there was already one remand and I do rot think any useful purpose will be served by prolonging this enquiry. It
further appeals that in so far as the civil rights of the parties are concerned, they have entered into a compromise and that, a decree has been
passed giving effect to it. Dr. Swaminathen says that he will be quite satisfied, if I reduce the sentence to the period of imprisonment already
undergone, I think, in the circumstances, this quite fair and I accordingly make that order and direct that the fine if it has boon collected shall be
refunded. The balalance of the sentence shall be remitted.