High CourtsDivision Bench(1938) 11 MAD CK 0039

Mandavalli Satyanarayanamurthi vs Kotha Manikyala Rao

Madras High Court · Decided on 30 November 1938 · Citation: AIR 1940 Mad 265

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

1 paragraphs · 57 words

Lakshmana Rao, J.—The view of the Joint Magistrate that a partner cannot be convicted of criminal breach of trust under any circumstances is erroneous and the order of acquittal cannot be sustained. It is therefore set aside and there will be a retrial in accordance with law by such other Magistrate aa the District Magistrate may direct.