High CourtsDivision Bench(1939) 10 MAD CK 0007

Thanammal and Others vs Alamelu Ammal

Madras High Court · Decided on 10 October 1939 · Citation: AIR 1940 Mad 224 : (1939) 50 LW 800 : (1939) 2 MLJ 814

HON’BLE JUDGES
Lakshmana Rao, J

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Judgment

2 paragraphs · 49 words

Lakshmana Rao, J.—The conviction u/s 75 of the City ''Police Act is no bar to the trial for an offence uuder Sections 323 and 352 of the

Indian Penal Code and the evidence justifies the conviction of the petitioners. The fines are not excessive and the revision is dismissed.