High CourtsSingle Bench(1918) 04 AHC CK 0003

Sahdeo Rai vs Emperor

Allahabad High Court · Decided on 23 April 1918 · Citation: 46 Ind. Cas. 522

HON’BLE JUDGES
George Knox, J

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Judgment

1 paragraphs · 49 words

George Knox, J.—The reference made has been properly mane. No offence u/s 173 of the Indian Penal Code has been committed. I set aside the conviction and direct that the fine or any part of it which has been paid be refunded. The sentence of imprisonment has been served.