High CourtsDivision Bench(1899) 01 AHC CK 0005

Queen-Empress vs Soneju and Others

Allahabad High Court · Decided on 3 January 1899 · Citation: (1899) ILR (All) 175

HON’BLE JUDGES
Arthur Strachey, C.J · Knox, J
RESULT
Allowed

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Judgment

1 paragraphs · 38 words

Arthur Strachey, C.J. and Knox, J.—Held that there was nothing in the previous rulings of the Court which would make inadmissible, u/s 288 of the Code of Criminal Procedure, the statement of the approver made before the Magistrate.