High CourtsDivision Bench

In Re: The Municipal Committee of Dacca

Calcutta High Court · Decided on 30 May 1882 · Citation: (1882) ILR (Cal) 895

HON’BLE JUDGES
Prinsep, J · O''Kinealy, J

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Judgment

2 paragraphs · 28 words

Prinsep, J.—It is a rule of this Court that, as a Court of Revision, it cannot interfere with an order of acquittal.

2.

Let the papers be returned.