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Judgment
1 paragraphs · 55 words
1.
This case is governed by the decision in Veeraraghavulu V. President Corporation of Madras 34 M.k 130 : 7 Ind. Cas. 743 : 8 M.L.T. 305 : 20 M.L.J. 773. We set aside the order of acquittal and direct the Presidency Magistrate to re-try the case and dispose of it in accordance with law.