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Judgment
1 paragraphs · 24 words
Stuart, J.—I agree with the learned Sessions Judge. I set aside the conviction and sentence and direct that the fine, if paid, be refunded.
High CourtsSingle Bench(1924) 01 AHC CK 0037
Kanhailal vs Emperor
Allahabad High Court · Decided on 29 January 1924 · Citation: 81 Ind. Cas. 720
- HON’BLE JUDGES
- Stuart, J
- RESULT
- Dismissed