High CourtsDivision Bench(1897) 01 MAD CK 0011

Queen-Empress vs Venkataram Jetti

Madras High Court · Decided on 14 January 1897 · Citation: (1897) ILR (Mad) 444

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

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Judgment

3 paragraphs · 42 words
1.

We think it was competent to the Magistrate to pass a sentence which should take effect at the only time when it could take effect, viz., after the

expiration of the sentence in foreign territory.

2.

We therefore decline to interfere.