High Courts(1870) 08 CAL CK 0001

The Queen vs Dhona Bhooya and Others.

Calcutta High Court · Decided on 23 August 1870

CASE NUMBER
Criminal Appeal No. 488 of 1870

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Judgment

1 paragraphs · 33 words

L.S. Jackson, J.—We are of opinion that an appeal lies to the High Court, only when the conviction has been come to under the powers specified in section 445A, Act VIII of 1869.