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Judgment
4 paragraphs · 97 words
Wallace, J.—The refusal of the Sub-Divisional Magistrate to entertain the appeal unless a vakalat was filed, although a memo. of
appearance was put in was clearly wrong [See In re Munirama Reddi 5 M.L.T. 290 : 9 Cr. L.J. 305] and contrary to Rule 141 of Criminal Rules
of Practice. In any case, the appeal had been already entertained by a proper Court and was then transferred to him for disposal.
2.
The order of the Sub-Divisional Magistrate is set aside. He is directed to admit and hear the appeal and dispose of it according to law.