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Judgment
2 paragraphs · 118 words
Rampini and Handley, JJ.—This is a Rule calling upon the Magistrate of the district to show cause why the conviction and sentence in this case should not be set aside.
2.
The Petitioner has been convicted of an offence u/s 34 of the Court-fees Act, VII of 1870, namely of having sold a court-fee stamp of eight annas. The facts do not disclose the commission of any such offence. It appears that the Petitioner never sold the stamp at all. He transferred it to another person and was going to take another stamp in exchange, but there was no sale. The conviction, therefore, cannot stand. We sat it aside and direct that the fine, if paid, be refunded.