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Judgment
1 paragraphs · 118 words
1.
We have caused enquiries to be made and it appears that Rule 93 on page 31 Chap. I of the High Court''s General Rules and Circular Orders (Civil) as now amended, was made by the High Court and sanctioned by the Government of India u/s 107 of the Government of India Act. It would, therefore, follow that this rule has now the force of law. In that view of the matter we think that the reasons given by the learned Sessions Judge of Khulna in his letter of reference are sound and we, therefore, accept the reference and set aside the convictions and the sentences referred to therein and direct that the fines if paid be refunded.