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Judgment
2 paragraphs · 77 wordsPrinsep, J.—It was unnecessary for the Magistrate to record any "confession" of Chumman Shah, since he was competent on the admission of Chumman to sentence him without any further record (Section 324, Code of Criminal Procedure).[1]
[1] Section 324: If an accused person admits the commissin of Accused may be convict- an offence before a Court competent to try him for such offence, ed on his own plea. such Court may convict him on his own admission.