High CourtsDivision Bench(1892) 08 CAL CK 0015

The Queen-Empress vs Gopal Singh and Others

Calcutta High Court · Decided on 24 August 1892 · Citation: (1893) ILR (Cal) 316

HON’BLE JUDGES
Rampini, J · Pigot, J

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Judgment

1 paragraphs · 38 words
1.

For the reasons mentioned in the letter of the Sessions judge we set aside the conviction and sentence, and order that the fine if paid, or any part of it which may have been paid, be refunded.