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Judgment
1 paragraphs · 26 words
Mitter and Norris, JJ.—We think that the course taken by the Deputy Magistrate was irregular. He must summon a fresh jury and commence the enquiry afresh.
High CourtsDivision Bench(1884) 12 CAL CK 0001
Uma Churn Mundle and Others vs Joshein Sheikh and Others
Calcutta High Court · Decided on 5 December 1884 · Citation: (1885) ILR (Cal) 84
- HON’BLE JUDGES
- Norris, J · Mitter, J