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Judgment
1 paragraphs · 47 words1.
This case merely followed the interpretation put on Section 437 of the Criminal Procedure Code in the cases of Chundi Churan Bhuttacharjea v. Hem Chunder Banerjee ILR Cal. 207; Jeebunkristo Roy v. Shib Chunder Dass ILR Cal. 1027; and queen-Empress v. Amir Khan ILR Mad. 336