AI Structured Summary
Not yet generated for this judgment
Judgment
2 paragraphs · 58 words
Field and Beverley, JJ.—For the reasons set out by the Sessions Judge, we reverse the conviction of Koylash Mahton, and direct that the fine, if realized, be refunded,
2.
A Deputy Magistrate placed in charge of the current duties of the District Magistrate''s office is not thereby vested with jurisdiction u/s 437 of the Code of Criminal Procedure.