High CourtsDivision Bench(1887) 03 CAL CK 0014

Queen-Empress vs Sricharan Bauri

Calcutta High Court · Decided on 19 March 1887 · Citation: (1887) ILR (Cal) 357

HON’BLE JUDGES
W. Comer Petheram, C.J · Cunningham, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 33 words
1.

We must decline to interfere. The accused has been convicted of an attempt, and the conviction therefore does not fall strictly within the terms of Section 75 of the Indian Penal Code.