AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 18 words
Walsh, J.—I agree with the Sessions Judge, set aside the conviction and. direct the fine to be refunded.
High CourtsSingle Bench(1925) 10 AHC CK 0012
Kallu vs Emperor
Allahabad High Court · Decided on 31 October 1925 · Citation: 91 Ind. Cas. 808
- HON’BLE JUDGES
- Walsh, J
- RESULT
- Dismissed