AI Structured Summary
Not yet generated for this judgment
Judgment
1 paragraphs · 78 words
1.
In the absence of any-thing to show that the Magistrate''s order u/s 476, Criminal Procedure Code, was part of the proceedings in the trial in which the alleged offence was committed, we are bound by the decision of the Pull Bench in Rahimadulla Sahib v. Emperor 31 M.K 140 and Aiyakannu Pillay v. Emperor 32 M.K 49 : (1909) 1 Ind. Cas. 597 and must hold that the order was made without jurisdiction. We set it aside.