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Kala Chand and Others vs Gudadhur Biswas and Others

Calcutta High Court · Decided on 3 August 1886 · Citation: (1886) ILR (Cal) 304

HON’BLE JUDGES
Prinsep, J · Beverley, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1898 (CrPC) — Section 250
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Judgment

1 paragraphs · 71 words

Prinsep and Beverley, JJ.—For the reasons given in the case of Pitchi v. Aukappa ILR Mad. 102 in which we concur, the award of compensation u/s 250 of the Criminal Procedure Code, ordered by the Magistrate to be paid by the petitioner in consequence of his having made a frivolous and vexatious complaint of illegal seizure of his cattle, must be set aside, and the fine, if paid, must be refunded.