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Judgment
The Deputy Magistrate''s reason for not accepting the appeal at first made by the four petitioners was that it was not presented by themselves or
their pleader, but only by their pleader''s clerk. Such presentation has been held by this Court to be equivalent to a presentation by the pleader
himself, when the petition of appeal is signed by the pleader and he is duly authorised as was the case here vide Queen-Empress v. Gudiyati
Samuel, Criminal Revision Case No. 153 of 1894 unreported Queen-Empress v. Virap-pan Chetti Criminal Revision Case No. 50 of 1895
unreported and Queen -Empress v. Chinna Basuva Chetti Criminal Revision Case No. 652 of 1895 unreported.
We must therefore direct the original appeal to the replaced on the file and heard and disposed of according to law. The order on the second
appeal filed by the petitioners is set aside.