High Courts(1909) 11 CAL CK 0007

Rakhal Das Roy vs Kailash Banu

Calcutta High Court · Decided on 3 November 1909

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Judgment

1 paragraphs · 52 words
1.

It is manifest that Section 104 can have no application by way of defence to the charge brought against the accused in this case, and as it is only on the strength of Section 104 that the accused has been acquitted, we must set aside the acquittal and direct a re-trial.