High CourtsFull Bench(1897) 11 MAD CK 0017

Yalla Gangulu vs Mamidi Dali

Madras High Court · Decided on 30 November 1897 · Citation: (1898) ILR (Mad) 74

HON’BLE JUDGES
Subramania Ayyar, J · Shephard, J · Davies, J · Boddam, J

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Judgment

4 paragraphs · 47 words
1.

u/s 413, Criminal Procedure Code, the Sessions Judges was precluded from entertaining the appeal.

2.

We set aside his proceedings.

3.

In exercise of our powers of revision we set aside so much of the Deputy Magistrate''s order as awards compensation to the deceased man''s

widow.