AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 89 words
1.
We do not think the provisions of Sections 480-482, Criminal Procedure Code, apply to Village Magistrates (Section 1, Criminal Procedure
Code).
2.
It is true that no complaint was made by the Village Munsif but that defect is covered by Section 537, Criminal Procedure Code. The Second-
class Magistrate is of a grade competent to try the complaint, and the sentence was reduced to simple imprisonment on the appeal. The
imprisonment has been undergone.
3.
There is nothing now to call for our interference. The petition is dismissed.