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Judgment
1 paragraphs · 112 words
Knox, J.—Travelling in a train by a passenger without having a proper ticket with him is not an offence under the Railway Act of 1890. It is true that Section 113 together with Section 106 and the sections which follow up to as far as Section 130 are all placed under a heading of " Other offences." The classification is unfortunate, for several of these sections cannot possibly relate to an offence at all, and Section 132 shows clearly that acts committed u/s 113 are not deemed offences within the technical meaning of that word. All the proceedings taken by the Assistant Magistrate are set aside and the record will be returned.