High CourtsDivision Bench(1896) 08 CAL CK 0009

Mukti Bewa vs Jhotu Santra

Calcutta High Court · Decided on 24 August 1896 · Citation: (1897) ILR (Cal) 53

HON’BLE JUDGES
Macpherson, J · Banerjee, J

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Judgment

1 paragraphs · 53 words

Macpherson and Banerjee, JJ.—We agree with the view expressed by the District Magistrate, and consider that in a case like this Section 560 can only operate when there is a complete discharge or acquittal. The order directing the complainant to pay compensation must, therefore, be set aside, and the amount, if realised, refunded.