High CourtsDivision Bench(1925) 10 CAL CK 0002

Lalit Kumar Sen vs Emperor

Calcutta High Court · Decided on 15 October 1925 · Citation: AIR 1926 Cal 174 : 92 Ind. Cas. 894

HON’BLE JUDGES
N.R. Chatterjea, J · B.B. Ghose, J

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Judgment

1 paragraphs · 55 words
1.

After the record was sent for and received, the learned Sessions Judge ought to have heard the Pleader and ought not to have dismissed the appeal summarily without hearing him. The order dismissing the appeal summarily is accordingly set aside and the appeal is sent back to him to be re-heard according to law.