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Judgment
3 paragraphs · 53 words
1.
A preliminary objection is taken that the appeal lies to the District Court. We think that on the authorities'' e. g., Ganga Dei v. Sher Singh [1894]
17 All. 51 and the wording of Section 195 (3) (a), Criminal P. C., the objection is well-founded.
2.
The appeal is dismissed with costs.