High CourtsDivision Bench(1908) 02 BOM CK 0019

Emperor vs Datta Khetar Desai

Bombay High Court · Decided on 11 February 1908 · Citation: (1908) 10 BOMLR 284

HON’BLE JUDGES
Knight, J · Chandavarkar, J
RESULT
Allowed
CASE NUMBER
Criminal Reference No. 9 of 1908

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Judgment

1 paragraphs · 25 words
1.

For the reasons given by the District Magistrate the Court quashes the conviction and sentence and directs that the fine, if paid, be refunded.