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Judgment
We do not think that the conviction under Sections 482 and 486, Indian Penal Code, can stand. The title-page of the alleged piracy and the
title-page of the complainant''s book are so different that we do not think any one is likely to have been misled. As to the illustration at the
commencement of the book, we do not think it can properly be regarded as either a trademark or a properly mark. We, therefore, set aside the
convictions under Sections 482 and 486, Indian Penal Code. The appellant is, however, clearly guilty under Sections 6 and 7 of Act IV of 1889.
In the title-page of his book he has put the word copyright which is proved to be a false trade description. We confirm the conviction under these
sections and reduce the fine imposed to Rs. 100 (one hundred) or 3 months'' simple imprisonment in default.