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Judgment
1 paragraphs · 71 words
Prinsep and Beverley, JJ.—For the reasons given in the case of Pitchi v. Aukappa ILR Mad. 102 in which we concur, the award of compensation u/s 250 of the Criminal Procedure Code, ordered by the Magistrate to be paid by the petitioner in consequence of his having made a frivolous and vexatious complaint of illegal seizure of his cattle, must be set aside, and the fine, if paid, must be refunded.