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1 paragraphs · 24 words
Gokul Prasad, J.—For the reasons stated at length by the learned Sessions Judge, I discharge the order of conviction passed by the Trial Court.
High CourtsSingle Bench(1920) 09 AHC CK 0004
Mazhar Husain vs Emperor Through Abdul Karim
Allahabad High Court · Decided on 23 September 1920 · Citation: AIR 1920 All 288 : 59 Ind. Cas. 194
- HON’BLE JUDGES
- Gokul Prasad, J