High CourtsDivision Bench(1895) 04 MAD CK 0008

Queen-Empress vs Basappa

Madras High Court · Decided on 3 April 1895 · Citation: (1895) ILR (Mad) 394

HON’BLE JUDGES
Arthur J.H. Collins, C.J · Best, J

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Judgment

2 paragraphs · 44 words
1.

Following the decision of the Calcutta High Court in Hardwar Sing v. Khega Ojha ILR 20 Cal. 870 with which we entirely agree, we set aside

the conviction and sentence and direct that the fine, if paid be refunded and the case retried.