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Judgment
1 paragraphs · 101 words
Prinsep and Stanley, JJ.—By Act XXII of 1860, Section 1, the tracts of country described in the schedule to that Act and known as the Chittagong Hill Tracts were removed from the jurisdiction of the existing Civil and Criminal Court. Consequently the Court of Sudder Dewany Adawalut had no jurisdiction to hear appeals in respect of sentences passed on conviction of offences committed within those districts. Jurisdiction has not since that date been given either to the Sudder Court or to the High Court. There is, therefore, no jurisdiction in the High Court to hear this appeal. It is accordingly rejected.